Section 155(3) in The Tripura Land Revenue And Land Reforms Act, 1960
(3)The bonds referred to in sub-section (2) may be either negotiable,or, non-negotiable, and. transferable in such circumstances and in such manner as may be prescribed, and shall carry interest at the rate of two and a half per cent. per annum on the amount outstanding thereon, with effect from the date of issue.
