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

(b)during the period between the 9th day of December, 1959 and the commencement of this Act has transferred during such period any part of his land to any other person in any manner whatsoever, the excess land to be determined under section 139 shall be selected out of the lands held at the commencement of this Act by the transferor and the transferee in the same proportion as the land held by the transferor bears to the land transferred and where no land is held by the transferor, out of the land transferred.

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State of Manipur - Subsection

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