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[Cites 0, Cited by 0] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(c) in The Tripura Land Revenue And Land Reforms Act, 1960

(c)cultivate or ceases to cultivate the land and the under-raiyat is restored to possession of the land under section 119, the competent authority may suo motu and shall, on application, after making such inquiry as may be prescribed, declare the land to be the non-resumable land of the under-raiyat.