Section 167 in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
167. Procedure for determination of excess land.
(1) On- receipt of any return under section 165 or Information under section 166 or otherwise, the competent authority shall, after giving the persons affected an opportunity of being heard, hold an inquiry in such manner as may be prescribed, and having regard to the provisions of section 168 and section 169 or of any rules that may be made in this behalf, it shall determine---
(a) the total area of land held by each person representing the family;
(b) the specific parcels of land which he may retain;
(c) the land held by him in excess of the ceiling limit;
(d) whether such excess land is held by him as a raiyat or as an under- raiyat or as a mortgagee with possession;
(e) the excess land in respect of which the under- raiyat or the mortgagee with possession may acquire the rights of the raiyat or the mortgagor, as the case may be;
(f) the excess land which may be restored to a raiyat or a mortgagor;
(g) the excess land which shall vest in the Government; and
(h) such other matters as may be prescribed.
(2) For the purposes of determining the excess land under this section, any land transferred at any time during the period between the 10th day of August, 1957 and the commencement of this Act shall, notwithstanding such transfer, be deemed to be held by the transferor.
(3) The competent authority shall prepare a list in the prescribed form containing the particulars determined by him under subsection (1) and shall cause every such list to be published in the Official Gazette and also in such other manner as may be prescribed.