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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1) in The Tripura Land Revenue And Land Reforms Act, 1960

(1)The settlement of a boundary under this Chapter shall be determinative-
(a)of the proper position of the boundary line or boundary marks; and
(b)of the rights of the landholders on either side of the boundary fixed in respect of the land adjudged to appertain, or not to appertain, to their respective holdings.