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State of Tripura - Section

Section 17 in The Tripura Agricultural Debtors Relief Act, 1975

17. Revision.

- The Revenue Commissioner may within three months from the date of the order passed under this Act either suo moto or on application, call for and examine the record of any proceeding relating to such order for the purpose of satisfying himself as to the legality of property of the order and may pass such order thereon as he thinks fit.