Central Government Act
Section 10 in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
10. Seals. The Administrator shall, from time to time, by notification in the Official Gazette, specify the revenue officers who shall use a seal and also the size and description of the seal which each such officer shall use. CHAP LAND AND LAND REVENUE CHAPTER III.- LAND AND LAND REVENUE