Section 171(8) in The Tripura Land Revenue And Land Reforms Act, 1960

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Union of India - Subsection

Section 171(8) in The Tripura Land Revenue And Land Reforms Act, 1960

(8)The competent authority shall, after holding an inquiry in the prescribed manner, make an order determining the amount of compensation payable to any person under this section.,

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Union of India - Subsection

Section 171(8) in The Tripura Land Revenue And Land Reforms Act, 1960