Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 156] [Entire Act] Union of India - Subsection Section 156(3) in The Tripura Land Revenue And Land Reforms Act, 1960 (3)The Government shall not be made a, party to any, suit or proceeding instituted or commenced in pursuance of any direction given under sub-section (2).
