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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Manipur - Subsection

Section 118(2) in Manipur Land Revenue and Land Reforms Act, 1960

(2)The nature and extent of the relief which a landowner is bound to give and which the tenant is entitled to receive under sub-section (1) shall be determined in accordance with the rules made under this Act.