Section 168(5) in The Tripura Land Revenue And Land Reforms Act, 1960
(5)Notwithstanding anything hereinbefore contained, the excess land to be selected shall in no case include the homestead land of a person.Explanation.-For the purposes of this sub-section, 'homestead land" means the land on which the homestead (whether used by the owner or let out on rent) stands together with any courtyard, compound and attached garden, not exceeding one acre in the aggregate.
