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[Cites 0, Cited by 0] [Section 178(1)] [Section 178] [Entire Act]

Union of India - Subsection

Section 178(1)(a) in The Tripura Land Revenue And Land Reforms Act, 1960

(a)any land which is being used for growing tea, coffee or rubber including lands used or required for use for purposes ancillary to, or for the extension of, the cultivation of tea, coffee or rubber to be determined in the prescribed manner;