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[Cites 0, Cited by 0] [Section 144] [Entire Act]

Union of India - Subsection

Section 144(2) in The Tripura Land Revenue And Land Reforms Act, 1960

(2)The compensation assessment roll shall contain particulars of the gross income and the net income from the estate, the share of the net income of the intermediary or each of the intermediaries, the amount of compensation payable to him or them and such other particulars as may be prescribed.