Section 46(5) in The Tripura Land Revenue And Land Reforms Act, 1960
(5)The objections made under sub-section (4) shall be decide on the basis of possession by the competent authority and orders disposing of objections entered in the register of disputed cases shall be recorded in the register of mutations by the competent authority (6) After the entries in the register of mutations have been tested and found correct,. the entries shall be transferred to the record of rights and shall be certified by such officer as may be prescribed in this behalf.
