Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 129] [Entire Act] Union of India - Subsection Section 129(4) in The Tripura Land Revenue And Land Reforms Act, 1960 (4)The compensation or any instalment thereof shall be recoverable in the same manner as an arrear of land revenue.
