Section 171(5) in The Tripura Land Revenue And Land Reforms Act, 1960
(5)Where an under-raiyat acquires the rights of a raiyat In respect of any excess land, the compensation payable by him in respect of that land shall be equal to the amount which the raiyat would nave been paid as compensation under sub-section (2) or sub-section (3) if the land had vested in the Government; and the amount shall, in the first instance, be paid to the raiyat by the Government and shall be recovered from the under-raiyat in such manner as may be prescribed.
