LexSection 179 — Definitions.
The Tripura Land Revenue and Land Reforms Act, 1960
For the purposes of this Chapter,-- (a) "holding" means the aggregate area of land held by a person as a raiyat; (b) "fragment" means a holding of less than two standard acres in area; (c) "land" has the same meaning as in Chapter XIII.Open in Lexace · Ask the AI about this section