Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(2)(cc) in The Tripura Land Revenue And Land Reforms Act, 1960

(cc)the manner In which the cost and expenses incidental to the attachment and sale of property shall be determined;