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 148] [Entire Act] Union of India - Subsection Section 148(2) in The Tripura Land Revenue And Land Reforms Act, 1960 (2)The decision of the District Judge on appeal, or of the claims officer where no appeal is preferred, shall be final.
