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 135] [Entire Act] Union of India - Subsection Section 135(c) in The Tripura Land Revenue And Land Reforms Act, 1960 (c)any building used for educational or charitable purposes and held by the intermediary shall vest in the Government for those educational or charitable purposes;
