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 1] [Entire Act] Union of India - Section Section 23 in The Tripura Land Revenue And Land Reforms Act, 1960 23. Receipt for land revenue. Every revenue officer receiving payment of land revenue shall, at the time when such payment is received by him, give a written receipt for the same.
