Section 119(3) in Manipur Land Revenue and Land Reforms Act, 1960
(3)Where any order for eviction has been made against a tenant on the ground specified in clause (a) of sub-section (1), then, notwithstanding such order, the tenant shall, until he is provided with alternative land in accordance with the rules made in this behalf, be entitled to retain possession of-(i)the entire land held by him as a tenant, in any case where the area of tenancy together with any other land held by him does not exceed 1.25 acres in area; and(ii)so much of the land held by him as a tenant as together with any other land held by him does not exceed the limit of 1.25 acres in area, in any case where the area of the tenancy together with the other land held by him exceeds the said limit:Provided that nothing in this sub-section shall apply to a tenanat who holds land under any person who is a member of the Armed Forces of the Union.
