Section 187 in The Tripura Land Revenue And Land Reforms Act, 1960
187. Special provision regarding Scheduled Tribes.
No transfer of land by a person who is a member the Scheduled Tribes shall be valid unless-(a)the transfer is to another member of the Scheduled Tribes; or(b)where the transfer is to a person who is not a member of any such tribe, it is made with the previous permission in writing of the Collector; or(c)the transfer is by way of, mortgages to a co-operative society.
