Central Government Act
Section 2(w) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(w) " village" means any tract of land which, before the commencement of this Act, was recognised as or was declared to be a village under any law for the time being in force or which may after such commencement be recognised as a village at any settlement or which the Administrator may, by notification, in the Official Gazette, declare to be a village;