Section 124 in The Tripura Land Revenue And Land Reforms Act, 1960
124. Relief against termination of tenancy for act of waste.
Where a tenancy is sought to be terminated on the ground that the underraiyat has materially impaired the value or utility of the land for agricultural purposes, if the damage to the land admits of being repaired or if pecuniary compensation would afford adequate relief, no proceeding for eviction shall lie against the under-raiyat unless and until the raiyat has served on the under-raiyat a notice in writing specifying the damage complained of and the under-raiyat has failed within a period of one year from the service of such notice to repair the damage or to pay compensation therefor.
