Section 93(1)(d) in The Tripura Land Revenue And Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(1)(d) in The Tripura Land Revenue And Land Reforms Act, 1960

(d)if such an order is passed by an assistant survey and settlement officer, to the survey and settlement officer or to a revenue officer notified by the Administrator in the Official Gazette to be the appellate authority; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 93(1)(d) in The Tripura Land Revenue And Land Reforms Act, 1960