Section 167(1) in The Tripura Land Revenue And Land Reforms Act, 1960
(1)On-receipt of any return under section 165 or Information under section 166 or otherwise, the competent authority shall, after giving the persons affected an opportunity of being heard, hold an inquiry in such manner as may be prescribed, and having regard to the provisions of section 168 and section 169 or of any rules that may be made in this behalf, it shall determine---(a)the total area of land held by each person representing the family;(b)the specific parcels of land which he may retain;(c)the land held by him in excess of the ceiling limit;(d)whether such excess land is held by him as a raiyat or as an under-raiyat or as a mortgagee with possession;(e)the excess land in respect of which the under-raiyat or the mortgagee with possession may acquire the rights of the raiyat or the mortgagor, as the case may be;(f)the excess land which may be restored to a raiyat or a mortgagor;(g)the excess land which shall vest in the Government; and(h)such other matters as may be prescribed.
