Central Government Act
Section 181(3) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(3) Whenever, in a suit for partition, the court finds that the partition of a holding will result in the creation of a fragment, the court shall, instead of proceeding to divide the holding, direct the
sale of the same and distribute the proceeds thereof among the co- sharers.