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[Cites 0, Cited by 0] [Section 170(4)] [Section 170] [Entire Act]

Union of India - Subsection

Section 170(4)(c) in The Tripura Land Revenue And Land Reforms Act, 1960

(c)the rights of the raiyat or the mortgagor in respect of the excess land shall stand transferred to the under-raiyat or the mortgagee, as the case may be.