Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 16 in The Tripura Land Revenue And Land Reforms Act, 1960

16. Liability of land to land revenue.

(1)All lands, to whatever purpose applied, are liable to payment of land revenue to the Government.
(2)The Administrator may exempt any land from the liability to such payment by means of a special grant or contract or in accordance with any law for the time being in force or the rules made under this Act.