Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 159] [Entire Act] Union of India - Subsection Section 159(c) in The Tripura Land Revenue And Land Reforms Act, 1960 (c)obstructs or resists the taking by the Collector or any other officer authorized by him in writing of charge any property which is vested in the Government under this Part or
