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Municipal Corporation Of Delhi vs Rishi Raj Jain & Anr on 14 September, 2006

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[Section 128] [Complete Act]
Central Government Act
Section 128(1) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(1) The compensation to which a raiyat is entitled under section 127 shall be paid to him by the Government in the first instance, and it may be paid in cash, in lump sum or in annual instalments not exceeding twenty or in the form of bonds which may be negotiable or non- negotiable but transferable.