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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Manipur - Subsection

Section 150(1)(a) in Manipur Land Revenue and Land Reforms Act, 1960

(a)any land which is being used for growing tea, coffee or rubber including lands used or required for use for purposes ancillary to, or for the extension of, the cultivation of tea, coffee or rubber to be determined in the prescribed manner;