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[Cites 0, Cited by 0] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(1) in The Tripura Land Revenue And Land Reforms Act, 1960

(1)Every raiyat who, at the commencement of this Act, owns land. in excess of a basic holding shall be entitled to apply to the, competent authority for the reservation for his personal cultivation., of any parcel or parcels of his land leased to under-raiyats.