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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Tripura Land Revenue And Land Reforms Act, 1960

(1)The assessment of land revenue on any land shall be made, or shall be deemed to have been made, with respect to the use of the land-
(a)for purposes of agriculture;
(b)for industrial or commercial purposes;
(c)as sites for dwelling houses;
(d)for any other purpose.