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 120] [Entire Act] Union of India - Subsection Section 120(b) in The Tripura Land Revenue And Land Reforms Act, 1960 (b)File a suit or application for the eviction of the under-raiyat from any land reserved under section 101 within the period prescribed in sub-section (3) of section 118, or
