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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(1)(a) in The Tripura Land Revenue And Land Reforms Act, 1960

(a)that the land has been reserved for personal cultivation of the raiyat under section 101, or is deemed to have been reserved for personal cultivation of the raiyat under section 103;