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[Section 155] [Complete Act]
Central Government Act
Section 155(4) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(4) If any dispute, arises as to the, title of any person to receive the, amount or, as to the apportionment of it, the compensation
officer may, if he thinks fit, keep the amount of compensation or the bonds referred to above in deposit in the manner prescribed, until the dispute is finally determined; and on such determination, the compensation officer shall pay the amount or the portions thereof to the person or persons entitled to receive the same.