Acts › The Tripura Land Revenue and Land Reforms Act, 1960The Tripura Land Revenue and Land Reforms Act, 1960 199 sections.
Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Power to create, alter or abolish districts, sub-divisions, etc. Section 4 — Appointment of revenue officers. Section 5 — Collector and certain other revenue officers. Section 6 — Settlement officers. Section 7 — Subordination of revenue officers. Section 8 — Combination of offices. Section 9 — Notification of appointments. Section 10 — Seals. Section 11 — Title of Government to lands, etc. Section 12 — Right to trees, forests, etc. Section 13 — Assignment of land for special purposes. Section 14 — Allotment of land. Section 15 — Unauthorised occupation of land. Section 16 — Liability of land to land revenue. Section 17 — Alluvial lands. Section 18 — Land revenue in case of diluvion. Section 19 — Assessment of land revenue. Section 20 — Diversion of land. Section 21 — Remission or suspension of revenue on failure of crops. Section 22 — Responsibility for payment of land revenue. Section 23 — Receipt for land revenue. Section 24 — Definitions of “revenue survey”, “settlement” and “term of settlement”. Section 25 — Inquiry into profits of agriculture. Section 26 — Revenue survey. Section 27 — Power to require assistance from landholders. Section 28 — Survey numbers and villages. Section 29 — Division of survey numbers into sub-divisions. Section 30 — Determination of revenue-rates. Section 31 — Preparation of statistical and fiscal records. Section 32 — Revenue-rates how determined. Section 33 — Publication of table of revenue-rates. Section 34 — Confirmation of the table of revenue-rates. Section 35 — Rates of revenue to form part of settlement register. Section 36 — Introduction of revenue-rates. Section 37 — Duration of revenue-rates. Section 38 — Assessment on holdings. Section 39 — Additional assessment for water advantages. Section 40 — Continuance of survey operations and rates in force at commencement of Act. Section 41 — Power of Collector to correct errors, etc. Section 42 — Preparation of record of rights. Section 43 — Publication of the record of rights. Section 44 — Jurisdiction of civil courts to decide disputes. Section 45 — Correction of bona fide mistake in register. Section 46 — Register of mutations. Section 47 — Penalty for neglect to afford information. Section 48 — Assistance in preparation of maps. Section 49 — Certified copies. Section 50 — Maps and other records open to inspection. Section 51 — Power to transfer duty of maintaining maps and records to settlement officer. Section 52 — Determination of village boundaries. Section 53 — Effect of settlement of boundary. Section 54 — Construction and repair of boundary marks. Section 55 — Description of boundary marks. Section 56 — Responsibilities for maintaining boundary marks. Section 57 — Collector to have charge of boundary marks. Section 58 — Penalty for injuring boundary marks. Section 59 — Land revenue to be first charge. Section 60 — Payment of land revenue. Section 61 — Arrear of land revenue. Section 62 — Recovery of Arrears. Section 63 — Notice of demand. Section 64 — Distraint and sale of movable property. Section 65 — Sale of immovable property. Section 66 — Notice of sale. Section 67 — Sale to be by auction. Section 68 — Prohibition to bid at auction. Section 69 — Sale of perishables. Section 70 — Sales not to be excessive. Section 71 — Deposit by purchaser of immovable property. Section 72 — Failure to make deposit. Section 73 — Setting aside sale. Section 74 — Confirmation of sale. Section 75 — Refunds. Section 76 — Certificate of purchase. Section 77 — Application of proceeds of sale. Section 78 — Liability of certified purchaser. Section 79 — Precautionary measures in certain cases. Section 80 — Recovery of other public demands. Section 81 — Revenue officers to be courts. Section 82 — Place of hearing. Section 83 — Power to enter upon and survey land. Section 84 — Power to transfer cases. Section 85 — Power to take evidence, summon witnesses, etc. Section 86 — Compelling attendance of witnesses. Section 87 — Hearing in absence of party. Section 88 — Adjournment of hearing. Section 89 — Power to order payment of costs. Section 90 — Use of force. Section 91 — Appearances before and applications to revenue officers. Section 92 — Correction of error or omission. Section 93 — Appeals. Section 94 — Limitation of appeals. Section 95 — Revision. Section 96 — Review of orders. Section 97 — Stay of execution of orders. Section 98 — Power to make rules. Section 99 — Rights of raiyats. Section 100 — Reservation of land for personal cultivation. Section 101 — Procedure for reservation of lands. Section 102 — “Permissible limit” defined. Section 103 — Land deemed to be reserved for personal cultivation in certain cases. Section 104 — Non-resumable land. Section 105 — Right to lease. Section 106 — Land left uncultivated. Section 107 — Relinquishment. Section 108 — Interest of under-raiyats. Section 109 — Right to create a mortgage or charge. Section 110 — Right to make improvements. Section 111 — Maximum rent. Section 112 — Payment of rent. Section 113 — Reasonable rent. Section 114 — Commutation of rent payable in kind. Section 115 — Receipt for payment of rent. Section 116 — Refund of rent recovered in excess. Section 117 — Suspension or remission of rent. Section 118 — Eviction of under-raiyat. Section 119 — Restoration of possession of land to under-raiyat. Section 120 — Certain lands to be non-resumable land of under-raiyat. Section 121 — Compensation for improvements. Section 122 — Under-raiyat may remove building, works, etc., not deemed improvements. Section 123 — Restoration of possession of land in certain other cases. Section 124 — Relief against termination of tenancy for act of waste. Section 125 — Surrender of land by under-raiyat. Section 126 — Transfer of ownership of land to under-raiyats. Section 127 — Compensation to raiyat. Section 128 — Payment of compensation to raiyat. Section 129 — Under-raiyat to pay compensation amount. Section 130 — Issue of certificate to under-raiyats. Section 131 — First option to purchase. Section 132 — Power to make rules. Section 133 — Definitions. Section 134 — Notification vesting estates in the State. Section 135 — Consequences of notification under section 134. Section 136 — Rights of intermediary to certain lands. Section 137 — Collector to take charge of estates, etc., vested in the Government. Section 138 — Decision of disputes. Section 139 — Appeal. Section 140 — Intermediaries entitled to receive compensation. Section 141 — Date from which compensation shall be due. Section 142 — Every intermediary to be treated as a separate unit. Section 143 — Appointment of compensation officers. Section 144 — Compensation assessment roll. Section 145 — Determination of gross income and net income. Section 146 — Compensation payable to intermediary. Section 147 — Disposal of claims of creditors. Section 148 — Appeal against the decision of claims officer. Section 149 — Preliminary publication of compensation assessment roll and disposal of objections. Section 150 — Contents of the order of compensation officer. Section 151 — Appeals against order of compensation officer. Section 152 — Final publication of the compensation assessment roll. Section 153 — Correction of bona fide mistakes. Section 154 — Ad interim payment of compensation. Section 155 — Mode of payment of compensation. Section 156 — Compensation due to maintenance holder. Section 157 — Compensation due to person incompetent to alienate. Section 158 — Inquiries to be judicial proceedings. Section 159 — Penalties. Section 160 — Application of Part III to persons becoming raiyats or under-raiyats under Part IV. Section 161 — Power to make rules. Section 162 — Exemptions. Section 163 — Definitions. Section 164 — Cellings on holdings. Section 165 — Submission of returns. Section 166 — Collection of information through other agency. Section 167 — Procedure for determination of excess land. Section 168 — Selection of excess land in cases of certain transfers. Section 169 — Excess land to vest in Government. Section 170 — Publication of the final list and consequences thereof. Section 171 — Compensation. Section 172 — Manner of payment of compensation. Section 173 — Limit of future acquisition of land. Section 174 — Excess land not to be surrendered in certain cases. Section 175 — Power of Collector to take possession of excess land. Section 176 — Offences and penalties. Section 177 — Finality of orders. Section 178 — Power to exempt, etc. Section 179 — Definitions. Section 180 — Restrictions on transfer, etc. Section 181 — Partition of holding. Section 182 — Transfers in contravention of this Chapter. Section 183 — Penalty. Section 184 — Power to make rules. Section 185 — Recovery of amount due as arrear of land revenue. Section 186 — Protection against eviction or surrender in certain cases. Section 187 — Special provision regarding Scheduled Tribes. Section 188 — Jurisdiction of civil courts excluded. Section 189 — Act to over-ride contracts and other laws. Section 190 — Court-fees. Section 191 — Village officers to be public servants. Section 192 — Power to exempt. Section 193 — General provision as to penalties. Section 194 — Protection of action taken in good faith. Section 195 — Delegation of powers. Section 196 — Power to remove difficulties. Section 197 — General power to make rules. Section 198 — Laying of rules before Parliament. Section 199 — Repeal and savings. Lexace India is a legal-information & technology platform — not a law firm. 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