Section 106(1) in The Tripura Land Revenue And Land Reforms Act, 1960
(1)Where the Collector is satisfied that any land has remained uncultivated for a period of not less than two consecutive years. otherwise than in accordance with rules made in this behalf under this Act, and that it is necessary for the purpose of ensuring the full and efficient use of the land for agriculture to do so, he may after making such inquiry as may be prescribed lease out the land in accordance with the rules made under this Act.
