Section 170(4) in The Tripura Land Revenue And Land Reforms Act, 1960
(4)With effect from the date of the publication of the list In the Official Gazette under sub-section (3),--(a)the excess land shall stand transferred to and vest in the. Government free of all encumbrances; or(b)the possession of the excess land shall stand restored to the raiyat or the mortgagor, as the case may be; or(c)the rights of the raiyat or the mortgagor in respect of the excess land shall stand transferred to the under-raiyat or the mortgagee, as the case may be.
