Section 136(1) in The Tripura Land Revenue And Land Reforms Act, 1960
(1)Notwithstanding anything contained in sections 134 and 135, an intermediary shall, subject to the provisions of sub-section, (2), be entitled to retain with effect from the vesting date,-(a)homesteads, "buildings and structures together with the lands appurtenant thereto in the occupation of the intermediary other than buildings vested in the Government under section 135;(b)lands under the personal cultivation of the intermediary;(c)lands in which permanent rights have not already accrued to a tenant under any custom, agreement or law and which have been leased by an intermediary who, both at the commencement of the lease and on the vesting date, was a person Under disability;(d)lands held by the intermediary as mortgagor Which are subject to usufructuary mortgage and are under the personal cultivation of the mortgagee-, (e) lands comprised in orchards or used for the purpose of live-stock breeding, poultry farming, or dairy farming Which are in the occupation of the intermediary;(f)so much of the lands comprised in a tea garden, mill, factory or workshop as in the opinion of the Administrator is required for such tea garden, mill, factory or workshop.
