Section 178(2) in The Tripura Land Revenue And Land Reforms Act, 1960
(2)Where any land in respect of which exemption has beer. granted to a person under clause (d) of sub-section (1) is transferred to another person, the Administrator may, on an application made to him within three months from the date of the transfer, exempt the transferee from the operation of section 164 and section 173 and the provisions of the said clause shall, as far as may be, apply to the grant of such exemption.
