Section 168(2)(a) in The Tripura Land Revenue And Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 168(2)] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(2)(a) in The Tripura Land Revenue And Land Reforms Act, 1960

(a)during the period between the 10th day of August, 1957 and the 2nd day of December, 1959, has transferred during such period any part of his land to any other person in any manner other than under a registered deed for valuable consideration, or

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Union of India - Subsection

Section 168(2)(a) in The Tripura Land Revenue And Land Reforms Act, 1960