Section 135(d) in The Tripura Land Revenue And Land Reforms Act, 1960
(d)subject to the other provisions of this Act, every tenant holding any land under an intermediary shall hold the same directly under the Government as a raiyat thereof and shall be liable to pay to the Government land revenue equal to the rent payable by him to the intermediary on the vesting date, subject to a maximum of the value of one-eighth of the gross produce which. value shall be determined in the manner prescribed:
