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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(2)(c) in The Tripura Land Revenue And Land Reforms Act, 1960

(c)the manner of holding enquiries under this Part; id) the matters which may be determined under sub-section (1) of section 167 and the manner of determination of excess lands under this Part;