Section 171(6) in The Tripura Land Revenue And Land Reforms Act, 1960
(6)Where a mortgagee in possession acquires the rights of the mortgagor in respect of any excess land under sub-section (3) of section 169, the compensation payable by the mortgagee in respect of that land shall be such sum of money, if any, as may be due to the mortgagor after setting off the mortgage debt against the market value of such excess land.
