Section 125(2) in The Tripura Land Revenue And Land Reforms Act, 1960
(2)Such permission shall be granted if, after making such Inquiry as may be prescribed, the competent authority is satisfied that the proposed surrender is bona fide and in case the surrender is by a person who was holding the land as under-raiyat immediately before the commencement of this Act, the permissible limit of the raiyat concerned is not exceeded by such surrender; in other cases, ,the permission shall be refused.
