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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 163] [Entire Act] Union of India - Subsection Section 163(b) in The Tripura Land Revenue And Land Reforms Act, 1960 (b)"family" relation to a person, means the person, the wife or husband, as the ease may be, and, the dependent children and grand-children, of such person;
