Section 142(3) in The Tripura Land Revenue And Land Reforms Act, 1960
(3)Nothing in sub-section (2) shall apply to-(a)any sale made under an order of court in execution of any decree or order for payment of money, or(b)any sale or gift made in favour of a wakf, a trust, an endowment or a society registered under the Societies Registration Act, 1860 (21 of 1860), and established wholly for charitable purposes, unless the Government in any particular case directs otherwise.
