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[Cites 0, Cited by 0] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(4) in The Tripura Land Revenue And Land Reforms Act, 1960

(4)On deposit of the entire amount of the reasonable price, the competent authority shall issue a certificate in the prescribed form to the under-raiyat declaring him to be the purchaser of the land; the competent authority shall also direct that the reasonable price deposited shall be paid to the raiyat.