Section 137(4) in The Tripura Land Revenue And Land Reforms Act, 1960
(4)An intermediary shall be entitled to make inspection of any documents, registers or records which have been delivered. to or taken possession of by the Collector, to make notes therefrom or to have certified copies thereof granted to him. No fees shall be charged for making inspection or for making notes, but fees may' be charged, according to the prescribed scale, for the grant of certified copies.
