Section 133(c) in The Tripura Land Revenue And Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(c) in The Tripura Land Revenue And Land Reforms Act, 1960

(c)"intermediary" means a person who holds in an estate the right, title or interest of a talukdar and includes-

(i)a person who holds land either revenue-free or at a concessional rate, and

(ii)a tenure holder;