Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] Union of India - Subsection Section 34(1) in The Tripura Land Revenue And Land Reforms Act, 1960 (1)The Administrator may confirm the table of revenuerates submitted to him by the settlement officer with such modifications, if any, as be may consider necessary.
