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 114(3)] [Section 114] [Entire Act] Union of India - Subsection Section 114(3)(b) in The Tripura Land Revenue And Land Reforms Act, 1960 (b)the average value of the rent for the land actually received by the raiyat during the three years preceding the date of application;