Section 131(1) in The Tripura Land Revenue And Land Reforms Act, 1960
(1)If a raiyat at any time intends to sell his land held an under-raiyat, he shall give notice in writing of his intention such under-raiyat and offer to sell the land to him. In case th latter intends to purchase the land, he shall intimate in writing hi readiness to. do so within two months from the date of receipt of such notice.
