Section 93(2)(c) in The Tripura Land Revenue And Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(2)(c) in The Tripura Land Revenue And Land Reforms Act, 1960

(c)if such an order is passed under clause (d) of subsection (1), to the director of settlement and land records or to a revenue officer notified by the Administrator in the Official Gazette to be the second appellate authority; and

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Union of India - Subsection

Section 93(2)(c) in The Tripura Land Revenue And Land Reforms Act, 1960