Section 171(1) in The Tripura Land Revenue And Land Reforms Act, 1960
(1)Where any excess land of a raiyat vests in the Government there shall be paid by the Government to the raiyat compensation, subject to the provisions of sub-section (2), of an amount equal to twenty times the net annual income from such land.Explanation.---For the purposes of sub-section (1), the net annual income from any land shall be deemed to be one-fifth of the value of the average yearly gross produce of the land, calculated in such manner as may be prescribed.
