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[Cites 0, Cited by 0] [Section 180] [Entire Act]

Union of India - Subsection

Section 180(2) in The Tripura Land Revenue And Land Reforms Act, 1960

(2)No portion of a holding shall be transferred by way of lease, where as a result of such lease,-
(i)the lessor shall be left with less than two standard acres, or
(ii)the total area held by the lessee exceeds the limit of a family holding.