Section 150(1)(d) in Manipur Land Revenue and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Manipur - Subsection

Section 150(1)(d) in Manipur Land Revenue and Land Reforms Act, 1960

(d)any person who holds a compact block land exceeding the ceiling limit which-

(i)is being used as an orchard from before the 1st day of January, 1958, or

(ii)is being used as a farm in which heavy investment or permanent structural improvements have been made and which, in the opinion of the Administrator, is being so efficiently managed that its break up is likely to bring a fall in production:

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State of Manipur - Subsection

Section 150(1)(d) in Manipur Land Revenue and Land Reforms Act, 1960