Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 130] [Entire Act] State of Manipur - Subsection Section 130(4) in Manipur Land Revenue and Land Reforms Act, 1960 (4)The compensation or any instalment thereof shall be recoverable in the same manner as an arrear of land revenue.
