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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Manipur - Subsection

Section 154(3) in Manipur Land Revenue and Land Reforms Act, 1960

(3)No registering authority shall register under the Indian Registration Act, 1908 (16 of 1908), any document of transfer, partition or lease of land if, from the declarations made under sub-section (2), it appears that the transaction has been effected in contravention of the provisions of this Chapter.