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[Cites 0, Cited by 7] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3) in The Tripura Land Revenue And Land Reforms Act, 1960

(3)Where any property or any right in or over any property is claimed by or on behalf of the Government, or by any person as against the Government and the claim is disputed, such dispute shall be decided by the Collector whose order shall, subject to the provisions of this Act, be final.