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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(2)(f) in The Tripura Land Revenue And Land Reforms Act, 1960

(f)the period within which an application for restoration of excess land may be made under the proviso to sub-section (4)' of section 169;