Section 163 in The Tripura Land Revenue And Land Reforms Act, 1960
163. Definitions.
For the purposes of this Chapter,-(a)"ceiling limit", in relation to land, means the limit fixed under section 164;(b)"family" relation to a person, means the person, the wife or husband, as the ease may be, and, the dependent children and grand-children, of such person;(c)"land" does not Include land used for non-agricultural purposes.
