Central Government Act
Section 156(2) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(2) If the intermediary does not give his consent, the com- pensation officer shall direct the applicant to file, within three months, a suit or other proceeding in the court having jurisdiction to establish his claim and order that the amount claimed shall, not in the meantime be paid to the intermediary.