Section 175 — Power of Collector to take possession of excess land.

The Tripura Land Revenue and Land Reforms Act, 1960
After the publication of the list of excess land under sub-section (3) of section 170, and after demarcation in the prescribed manner of such land where necessary, the Collector may take possession of any excess land and may use or cause to be used such force as may be necessary for the purpose.
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