LexSection 108 — Interest of under-raiyats.
The Tripura Land Revenue and Land Reforms Act, 1960
(1) The interest of an under-raiyat in any land held by him as such shall be heritable but, save as otherwise provided in this Act, shall not be transferable. (2) No under-raiyat shall be evicted from his land except as provided in this Act.Open in Lexace · Ask the AI about this section