Section 118(3)(a) in The Tripura Land Revenue And Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 118(3)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(3)(a) in The Tripura Land Revenue And Land Reforms Act, 1960

(a)in the case, of a widow, if she remarries, on the date of her remarriage or if any person succeeds to the widow on her death, on the date of her death;

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Union of India - Subsection

Section 118(3)(a) in The Tripura Land Revenue And Land Reforms Act, 1960