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Section 163 — Definitions.

The Tripura Land Revenue and Land Reforms Act, 1960
For the purposes of this Chapter,-- (a) "ceiling limit", in relation to land, means the limit fixed under section 164; (b) "family", relation to a person, means the person, the wife or husband, as the case may be, and the dependent children and grand-children, of such person; (c) "land" does not include land used for non-agricultural purposes.
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