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[Cites 0, Cited by 0] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(3) in The Tripura Land Revenue And Land Reforms Act, 1960

(3)Every time a, correction is made under-sub-section, (2) the compensation officer shall cause a draft of, the correction to be Published in the same manner as the draft compensation, assessment roll, and after considering and disposing of any objections that may be made, shall cause the correction to be finally published.