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[Cites 0, Cited by 2] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(2) in The Tripura Land Revenue And Land Reforms Act, 1960

(2)An intermediary who is entitled to retain possession of any land under sub-section (1) shall hold such land directly under the Government from the vesting date as a raiyat thereof and be liable to pay therefor land revenue at full rate applicable to similar lands in the locality.