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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Manipur - Subsection

Section 126(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)After the commencement of this Act, no tenant shall surrender any land held by him as such, and no landowner shall enter upon the land surrendered by the tenant, without the previous permission in writing of the competent authority.