Section 155(1) in The Tripura Land Revenue And Land Reforms Act, 1960
(1)After the compensation assessment roll has been, final published, the compensation officer 'shall deduct from the amount shown in such roll as payable to an intermediary or any other person having interest in the estate the following amounts namely;--(a)ad interim payments made under section 154;(b)the amount, if any, the deduction of which has been ordered under section 135;(c)the amounts payable to creditors as determined by the claims officer.
