Section 184(2)(n) in The Tripura Land Revenue And Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(2)(n) in The Tripura Land Revenue And Land Reforms Act, 1960

(n)the matters which may be determined by the Administrator in granting an exemption under section 178 including the form in which applications and intimations may be made or given, under section 178;

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Union of India - Subsection

Section 184(2)(n) in The Tripura Land Revenue And Land Reforms Act, 1960