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[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(2)(p) in The Tripura Land Revenue And Land Reforms Act, 1960

(p)the manner in which the costs and expenses incidental to revenue survey or the construction, repair and maintenance of boundary marks shall be determined and apportioned between persons who are liable to bear the same;