Section 119(4)(c) in Manipur Land Revenue and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 119(4)] [Section 119] [Entire Act]

State of Manipur - Subsection

Section 119(4)(c) in Manipur Land Revenue and Land Reforms Act, 1960

(c)in the case of a woman who is unmarried or who is divorced or judicially separated from her husband, on the date of her marriage or remarriage, as the case may be, or in the case of a woman whose husband is a person falling under clause (d) or (e), on the date on which the disability of the husband ceases;

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State of Manipur - Subsection

Section 119(4)(c) in Manipur Land Revenue and Land Reforms Act, 1960