Section 152(1) in The Tripura Land Revenue And Land Reforms Act, 1960
(1)Where no objection or appeal has been filed or all the objections and appeals filed have been finally disposed of the compensation officer shall clause the draft compensation assessment roll to be finally published, or make such alterations in the draft compensation assessment roll as may be necessary to give effect to any order passed on objection made under sub-section (1) of section 149-or on,appeal under section 151 and cause the roll as so altered to be `finally published, in the prescribed manner together with a certificate stating the fact of such final publication and the date thereof.
