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Citedby 2 docs
Seth Srenikbhai Kasturbhai And ... vs Seth Chandulal Kasturchand And ... on 1 July, 1997
Ramakrishna Aithala And Another vs Smt. Bhagi Shettigarthy ... on 25 January, 2000

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[Section 38] [Complete Act]
Central Government Act
Section 38(2) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(2) The settlement officer shall have the power to make fair assessment on all lands whatsoever to which the revenue survey extends, whether such lands are held with liability to pay full land revenue or land revenue at concessional rates or are held revenue free.