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[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

Union of India - Subsection

Section 167(1)(e) in The Tripura Land Revenue And Land Reforms Act, 1960

(e)the excess land in respect of which the under-raiyat or the mortgagee with possession may acquire the rights of the raiyat or the mortgagor, as the case may be;