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[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(2)(d) in The Tripura Land Revenue And Land Reforms Act, 1960

(d)the disposal of Government lands by assignment or grant to individuals or to public purposes and the terms and conditions subject to which such assignments or grants may be made;