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[Section 155] [Complete Act]
Central Government Act
Section 155(2) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(2) The balance remaining after the deductions referred to in sub- section (1) are made shall be given in cash, in one lump sum or in annual instalments not exceeding twenty, or in bonds, or not exceeding twenty, or in partly in cash and partly in bonds, in accordance with such rules as may be prescribed.