Section 100(2) in The Tripura Land Revenue And Land Reforms Act, 1960
(2)Every application under sub-section (1) shall be in the prescribed form and shall be made in the prescribed manner within a period of one year from the commencement of this Act.Explanation.-In, the case of a person under disability, the application shall be, made by his guardian or his authorised agent, as the case may be.'
