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[Cites 0, Cited by 0] [Section 136(1)] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(1)(c) in The Tripura Land Revenue And Land Reforms Act, 1960

(c)lands in which permanent rights have not already accrued to a tenant under any custom, agreement or law and which have been leased by an intermediary who, both at the commencement of the lease and on the vesting date, was a person Under disability;