Section 99(1) in The Tripura Land Revenue And Land Reforms Act, 1960
(1)For the removal of doubts, it is hereby declared that subject to the other provisions of this Act,-(a)the rights of a raiyat in his land shall be permanent, heritable and transferable;(b)the raiyat shall be entitled by himself, his servants, under-raiyats, agents or other representatives to erect farm buildings, construct wells or tanks or make other improvements thereon for the better cultivation of the land or its convenient or profitable use;(c)the raiyat is entitled to plant trees on his land, to enjoy the products thereof and to fell, utilise or dispose of the timber of any trees on his land.
