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[Cites 0, Cited by 0] [Section 121] [Entire Act]

Union of India - Subsection

Section 121(1) in The Tripura Land Revenue And Land Reforms Act, 1960

(1)An under-raiyat who has made any improvement at his own expense on the 'land leased to him shall, if he is to be evicted under the provisions' of this Chapter, be entitled to receive compensation, before he is so evicted, for such improvement as, in the opinion of the competent authority, is reasonable.