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

Union of India - Subsection

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

(j)the manner of determining under sub-section (6) of section 171 the market value of any excess land in respect of which a mortgagee, in Possession acquires the rights of the mortgagor;