Section 120 in The Tripura Land Revenue And Land Reforms Act, 1960
120. Certain lands to be non-resumable land of under-raiyat.
If a raiyat fails to--(a)apply for reservation of any land within the period prescribed in section 100, and the land is not deemed to have been reserved under section 103, or(b)File a suit or application for the eviction of the under-raiyat from any land reserved under section 101 within the period prescribed in sub-section (3) of section 118, or(c)cultivate or ceases to cultivate the land and the under-raiyat is restored to possession of the land under section 119, the competent authority may suo motu and shall, on application, after making such inquiry as may be prescribed, declare the land to be the non-resumable land of the under-raiyat.
