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[Cites 0, Cited by 2] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Tripura Land Revenue And Land Reforms Act, 1960

(1)The Collector may allot land belonging to the Government for agricultural purposes or for construction of dwelling houses, in accordance with such rules as may be made in this behalf under this Act; and such rules may provide for allotment of land to persons evicted under section 15.