Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 161(2)] [Section 161] [Entire Act] Union of India - Subsection Section 161(2)(j) in The Tripura Land Revenue And Land Reforms Act, 1960 (j)the manner of determining the amount of annuities payable to religious and charitable institutions and the procedure for making payments;