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[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(1)(a) in The Tripura Land Revenue And Land Reforms Act, 1960

(a)an amount equal to thirty times the full land revenue payable for the land or, if the land is held revenue-free or at a concessional rate, thirty times the amount of land revenue payable for similar lands in the locality;