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[Cites 0, Cited by 0] [Section 135] [Entire Act]

Union of India - Subsection

Section 135(f) in The Tripura Land Revenue And Land Reforms Act, 1960

(f)all rents and other dues in respect of the estate for any period after the vesting date which, but for this Act, would be payable to an intermediary shall be payable to the Government and any payment Made in contravention of this clause shall not be valid discharge of the person liable to pay the same;