Section 131(2) in The Tripura Land Revenue And Land Reforms Act, 1960
(2)If there is any dispute about the reasonable price payable for the land, either the raiyat or the under-raiyat may apply in writing to the competent authority for determining the reasonable price; and the competent authority, after giving notice to the other party and to all other persons interested in the land and after making such inquiry as it thinks fit, shall fix the reasonable price of the land which shall be-the average of the prices obtaining for similar lands in the locality during the ten years immediately preceding the date on which the application is made.
