Central Government Act
Section 171(2) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(2) Where such excess land or any part thereof is in the possession of an under- raiyat, the compensation payable under sub- section (1) in respect of the land shall be apportioned between the raiyat and the under- raiyat in such proportion as may be determined by the competent authority in the prescribed manner, having regard to their respective shares in the net income from such land.