Section 164 in The Tripura Land Revenue And Land Reforms Act, 1960
164. Cellings on holdings.
No person dither by himself or, If he has a family, together with any other member of his family (hereinafter referred to as the, person representing the family) shall, whether as a raiyat or an under-raiyat or as a mortgagee with possession or otherwise, or partly in one capacity and partly in another, hold land in excess of twenty-five standard acres in the aggregate:Provided that where the number of members of the family of such person-exceed five, he may hold five additional standard acres for each member in excess of five, so however as not to,exceed fifty standard acres in the aggregate.Explanation.-In the case of a company, an association or any other body of individuals, the ceiling limit shall be twenty-five standard acres.
