Section 140(2)(a) in Manipur Land Revenue and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 140(2)] [Section 140] [Entire Act]

State of Manipur - Subsection

Section 140(2)(a) in Manipur Land Revenue and Land Reforms Act, 1960

(a)during the period between the 15th day of January, 1959 and the 9th day of December, 1959, has transferred during such period any part of his land to any other person in any manner other than under a registered deed for valuable consideration, or

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State of Manipur - Subsection

Section 140(2)(a) in Manipur Land Revenue and Land Reforms Act, 1960