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 182] [Entire Act] Union of India - Subsection Section 182(1) in The Tripura Land Revenue And Land Reforms Act, 1960 (1)Any transfer, partition or lease of land made in contravention of the provisions of this Chapter shall be void.
