Section 178(1)(d) in The Tripura Land Revenue And Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 178(1)] [Section 178] [Entire Act]

Union of India - Subsection

Section 178(1)(d) in The Tripura Land Revenue And Land Reforms Act, 1960

(d)any person who holds a compact block of land exceeding the ceiling limit which-

(i)is being used as an orchard from before the 1st January, 1958; or

(ii)is being used as a farm in which heavy investment or permanent structural improvements have been made and which, in the opinion of the Administrator, is being so efficiently managed that its break up is likely to bring a fall in production:

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Union of India - Subsection

Section 178(1)(d) in The Tripura Land Revenue And Land Reforms Act, 1960