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Union of India - Section

Section 138 in The Tripura Land Revenue And Land Reforms Act, 1960

138. Decision of disputes.

If there, is any dispute as to the possession of any homestead or land or building referred to in sub-section (1) of section 136, the Collector shall, on application made to him in this behalf, make such inquiry as he deems fit and pass such orders thereon as may appear to him just and proper.