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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(1)(e) in The Tripura Land Revenue And Land Reforms Act, 1960

(e)if such an order is passed by a survey and settlement officer, to the director of settlement and land records or to a revenue officer notified by the Administrator in the Official Gazette to be the appellate authority.