Section 37(2)(b) in The Tripura Land Revenue And Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2)(b) in The Tripura Land Revenue And Land Reforms Act, 1960

(b)when the circumstances of a local area are such that a fresh determination of the revenue-rates is in the opinion of the Administrator inexpedient, he may extend the term of settlement by such further period as he may think necessary.

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Union of India - Subsection

Section 37(2)(b) in The Tripura Land Revenue And Land Reforms Act, 1960