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[Cites 0, Cited by 0] [Section 167] [Entire Act]

Union of India - Subsection

Section 167(3) in The Tripura Land Revenue And Land Reforms Act, 1960

(3)The competent authority shall prepare a list in the prescribed form containing the particulars determined by him under subsection (1) and shall cause every such list to be published in the Official Gazette and also in such other manner as may be prescribed.