Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act] Union of India - Subsection Section 184(2)(k) in The Tripura Land Revenue And Land Reforms Act, 1960 (k)the manner of determination of the net annual Income of any excess land for the purpose of payment of compensation under section 171;