Section 135(a) in The Tripura Land Revenue And Land Reforms Act, 1960
(a)each estate to which the notification relates and all rights, title and interest of intermediaries in such estate shall vest in the Government free from all encumbrances, Including-(i)rights in hats. bazars, ferries, forests, wastelands, abadi sites, fisheries, tolls and other interests;(ii)rights in any building other than a dwelling house or in any part of such building, used primarily as office cutcherry for collection of rent;
