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[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(2)(ii) in The Tripura Land Revenue And Land Reforms Act, 1960

(ii)the mode of execution of any orders directing any person to deliver possession of land or to be evicted from land, including the use of force for securing compliance with such order;