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Union of India - Section

Section 28 in The Tripura Land Revenue And Land Reforms Act, 1960

28. Survey numbers and villages.

Subject to the rules made in this behalf under this Act, the survey officer may-
(a)divide the lands to which the revenue survey extends into villages and the villages into plots and survey numbers: and (b) recognise the existing villages and survey numbers, reconstitute them or form new survey numbers.