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 121(2)] [Section 121] [Entire Act] Union of India - Subsection Section 121(2)(b) in The Tripura Land Revenue And Land Reforms Act, 1960 (b)the condition of the improvement at the date of the determination of the value thereof and the probable duration of its effect;