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 113] [Entire Act] Union of India - Subsection Section 113(1) in The Tripura Land Revenue And Land Reforms Act, 1960 (1)The competent authority may, on application made to it in this behalf by the raiyat or the under-raiyat, determine the reasonable rent for any land.
