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[Cites 0, Cited by 0] [Section 167] [Entire Act]

Union of India - Subsection

Section 167(2) in The Tripura Land Revenue And Land Reforms Act, 1960

(2)For the purposes of determining the excess land under this section, any land transferred at any time during the period between the 10th day of August, 1957 and the commencement of this Act shall, notwithstanding such transfer, be deemed to be held by the transferor.