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what is rent
land revenue act
[
Section 132(2)
] [
Section 132
] [
Complete Act
]
Central Government Act
Section 132(2)(i) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(i) the factors to be taken into account in determining reasonable rent for land and in commuting rent in kind into money rent;