Section 142(1)(c) in The Tripura Land Revenue And Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(1)(c) in The Tripura Land Revenue And Land Reforms Act, 1960

(c)if an intermediary holds shares or interest in two or more estates, the aggregate of his shares or interest in all such estates shall be treated as a single unit. 589.

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Union of India - Subsection

Section 142(1)(c) in The Tripura Land Revenue And Land Reforms Act, 1960