Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(l) in The Tripura Land Revenue And Land Reforms Act, 1960 (l)"minor" means a person who is deemed not to have attained majority under the Indian Majority Act, 1875;(9 of 1875).
