Section 133(a) in The Tripura Land Revenue And Land Reforms Act, 1960

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Union of India - Subsection

Section 133(a) in The Tripura Land Revenue And Land Reforms Act, 1960

(a)"estate" means lands included under one entry in any of the general registers of revenue-paying and revenue-free lands and includes-

(i)revenue-free lands not entered in any register, and

(ii)a part of, or a share in, an estate;