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[Cites 0, Cited by 0] [Section 170] [Entire Act]

Union of India - Subsection

Section 170(1) in The Tripura Land Revenue And Land Reforms Act, 1960

(1)Any person aggrieved by an entry in the list published under sub-section (3) of section 167 may, within thirty days from the date of publication thereof in the Official Gazette, file objections thereto before the Collector.