Section 142(1)(b) in The Tripura Land Revenue And Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(1)(b) in The Tripura Land Revenue And Land Reforms Act, 1960

(b)if two or more intermediaries hold an estate or any interest therein jointly , the share of each intermediary in such estate or interest *hall be treated as a separate unit:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 142(1)(b) in The Tripura Land Revenue And Land Reforms Act, 1960