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[Cites 0, Cited by 0] [Section 161(2)] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(2)(e) in The Tripura Land Revenue And Land Reforms Act, 1960

(e)the inspection of and making notes from documents, registers and records under section 137, the grant of certified copies thereof and the fee to be charged for such grant;