Section 186(1) in The Tripura Land Revenue And Land Reforms Act, 1960
(1)After the commencement of this Act and before the vesting date referred to in sub-section (1) of section 134,--(a)the provisions of sections 111 to 117 shall, so Far as may be, apply to tenants and sub-tenants as defined in clause (d) of section 133;(b)no such tenant or sub-tenant shall surrender any land held by him as such and no person shall enter upon any such land unless such surrender is bona fide and is made with the previous permission in writing of the competent authority, and the provisions, of sub-section (3) of section 125 shall apply to any case where such permission is refused;' (c)no such tenant or sub-tenant shall whether in execution of a decree or order of court or otherwise, be evicted from any such land on any ground other than those specified In clauses (c) and (d) a sub-section (1) of section 118, and any proceeding for eviction of such tenant or sub-tenant on any ground other than those specified in the said clauses (c) and (d) pending at such commencement shall abate without prejudice to any action that may be taken under the provisions of this Act.
