Central Government Act
Section 6 in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
6. Settlement officers. The officers specified in items (b), (d) and (e) of section shall have power to take cognizance of all matters connected wit the survey of land and the settlement of the revenue- rates and the preparation. and maintenance of land records and other register and shall exercise all such powers and, perform all such duties as
may be prescribed by or under this Act or by any general or special order of the Administrator published in the Official Gazette.