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Citedby 5 docs
Salik Ram Adya Prasad vs Ram Lakhan And Ors. on 21 March, 1972
Chhedi vs Smt. Indrapati on 25 April, 1972
Mst. Sonpatti vs Board Of Revenue, U.P. And Ors. on 14 March, 1973
Mudakappa vs Rudrappa And Ors. on 23 February, 1978
Narayana Swamy vs Smt. Muniyamma (Dead) By L.Rs And ... on 12 March, 1999

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[Complete Act]
Central Government Act
Section 183 in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
183. Penalty. The parties to any transfer, partition or lease made or entered into in contravention of any of the provisions of this Chapter shall be punishable with fine which may extend to one hundred rupees.