Section 100 in The Tripura Land Revenue And Land Reforms Act, 1960
100. Reservation of land for personal cultivation.
(1)Every raiyat who, at the commencement of this Act, owns land. in excess of a basic holding shall be entitled to apply to the, competent authority for the reservation for his personal cultivation., of any parcel or parcels of his land leased to under-raiyats.(2)Every application under sub-section (1) shall be in the prescribed form and shall be made in the prescribed manner within a period of one year from the commencement of this Act.Explanation.-In, the case of a person under disability, the application shall be, made by his guardian or his authorised agent, as the case may be.'
