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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Manipur - Subsection

Section 152(1) in Manipur Land Revenue and Land Reforms Act, 1960

(1)No portion of a holding shall be transferred by way of sale, exchange, gift, bequest or mortgage with possession, so as to create a fragment:Provided that the provisions of this sub-section shall not apply to a gift made in favour of the Bhoodan movement initiated by Acharya Vinoba Bhave.