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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2)(b) in The Tripura Land Revenue And Land Reforms Act, 1960

(b)to entrust the management of any such land or any rights therein to the gram panchayat of the village established under any law for the time being in force.