Central Government Act
Section 87(1) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(1) If, on the date fixed for hearing a case or proceeding, a revenue officer finds that a summons or notice was not served on any party due to the failure of the opposite party to pay the requisite process fees for such service, the case or proceeding may be dismissed for default of payment of such process fees.