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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Tripura - Subsection

Section 87(10) in The Tripura Co-operative Societies Rules, 1976

(10)Where land is transferred to the society under sub-Clause (a) of Clause (ii) of sub-rule (8) before growing or standing crop is cut and gathered, the society shall be liable to pay the current year's land revenue on the land.