Section 121(3) in The Tripura Land Revenue And Land Reforms Act, 1960
(3). In any case in which compensation is payable to an under-raiyat under this section, the competent authority may direct that-(a)the whole or any part of any loan which the underraiyat has taken on the security of his interest in the land under section 109 and which is outstanding shall be deducted from such compensation and paid to the Government or the co-operative society, as the case may be;(b)any arrear of rent due by the under-raiyat to the raiyat and the costs, if any, awarded to the raiyat shall be adjusted against the compensation.
