Section 112(a) in Manipur Land Revenue and Land Reforms Act, 1960
(a)where the rent is payable in kind as a share of the produce, one-fourth of the produce of such land or its value estimated in the prescribed manner if plough cattle for the cultivation of such land is supplied by the landowner and one-fifth of such produce or its value as so estimated the plough cattle is not supplied by the landowner;
