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 98(2)] [Section 98] [Entire Act] Union of India - Subsection Section 98(2)(dd) in The Tripura Land Revenue And Land Reforms Act, 1960 (dd)the manner of payment of deposit and of the purchase Money of property sold for arrears of land revenue;