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 147] [Entire Act] Union of India - Subsection Section 147(3) in The Tripura Land Revenue And Land Reforms Act, 1960 (3)The claims officer shall inquire Into the claims in accordance with such rules as may be prescribed and determine the amount to which each of the creditors is entitled.
