Section 186(2) in The Tripura Land Revenue And Land Reforms Act, 1960
(2)Where, on or after the 10th day of August, 1957 and before the commencement of this Act, any such tenant or sub-tenant has surrendered any land held by him as such or been evicted from such land and the surrender or eviction could not have taken place if this Act had been in force on the date of such surrender or eviction, the competent authority may, either on his own motion or on application made by the tenor sub-tenant in this behalf, restore him to possession of the land which has been surrendered or from which he has been evicted.,
