Section 141(4) in Manipur Land Revenue and Land Reforms Act, 1960
(4)Where there is any excess land of a tenant or of a mortgagee with possession, the excess land shall vest in the Government:Provided that, in any case where the excess land or any part thereof held by a person as landowner or mortgagor together with any other land held by such person does not exceed the ceiling limit, the excess land or such part thereof as does not exceed the ceiling limit shall be restored to the possession of that person on an application made by him in this behalf to the competent authority within such time as may be prescribed and in the case where the possession of such land is restored to the mortgagor, the mortgage in respect of such land shall be deemed to be a simple mortgage.
