Central Government Act
Section 128(4) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(4) Notwithstanding anything contained in sub- sections (1) to (3), where the person entitled to compensation under section 127 Is a charitable or religious institution, the compensation shall, instead of being assessed under that section, be assessed as a perpetual annuity equal to the reasonable rent for the land, less the land re- venue payable on such land. The amount so assessed shall be paid to such institution in the prescribed manner.