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[Cites 0, Cited by 0] [Section 121(3)] [Section 121] [Entire Act]

Union of India - Subsection

Section 121(3)(a) in The Tripura Land Revenue And Land Reforms Act, 1960

(a)the whole or any part of any loan which the underraiyat has taken on the security of his interest in the land under section 109 and which is outstanding shall be deducted from such compensation and paid to the Government or the co-operative society, as the case may be;