Section 130 — Issue of certificate to under-raiyats.
The Tripura Land Revenue and Land Reforms Act, 1960
When the compensation or the first instalment of the compensation, as the case may be, has been paid by the under-raiyat, the competent authority may suo motu and shall, on application made to it in this behalf, issue to the under-raiyat a certificate in the prescribed form declaring him to be the owner of the land specified therein.Open in Lexace · Ask the AI about this section
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