Section 126 in The Tripura Land Revenue And Land Reforms Act, 1960
126. Transfer of ownership of land to under-raiyats.
Subject to the other provisions of this Act, the ownership of any land which is declared to be the non-resumable land of an underraiyat tinder section 104 or section 120 shall stand transferred from the raiyat thereof to the under-raiyat with effect from the date of such declaration, and the under-raiyat shall become the owner of such land and be liable to pay land revenue therefor.
