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[Cites 0, Cited by 0] [Section 181] [Entire Act]

Union of India - Subsection

Section 181(2) in The Tripura Land Revenue And Land Reforms Act, 1960

(2)A fragment shall not be partitioned unless as a result of such partition its portions get merged in holdings of two standard acres or more or in fragments so as to create holdings of two standard acres or more.