Central Government Act
Section 107(2) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(2) If any person relinquishes his rights to a land under sub- section (1), the way to which lies through other land retained by him, any future holder of the land relinquished shall be entitled to a right of way through the land retained. CHAP RIGHTS OF UNDER- RAIYATS CHAPTER X.- RIGHTS OF UNDER- RAIYATS