Section 38(3)(c) in The Tripura Land Revenue And Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3)(c) in The Tripura Land Revenue And Land Reforms Act, 1960

(c)where any improvement has been effected at any time in any holding held for the purpose of agriculture by or at the expense of the holder thereof, the fair assessment of such holding shall be fixed as if the improvement had not been made.'

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 38(3)(c) in The Tripura Land Revenue And Land Reforms Act, 1960