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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(2) in The Tripura Land Revenue And Land Reforms Act, 1960

(2)Nothing in sub-section (1) shall entitle a raiyat to use his land to the detriment of any adjoining land which is not his or In contravention of the provisions of any other law for the time being in force applicable to such lands.