| Contents: |
| Sections: |
Particulars: |
| Title |
The Tripura Land Revenue and Land Reforms Act, 1960 |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
Revenue Divisions, Revenue Officers and Their Appointment |
| 3. |
Power to create, alter or abolish districts, sub-divisions, etc |
| 4. |
Appointment of revenue officers |
| 5. |
Collector and certain other revenue officers |
| 6. |
Settlement officers |
| 7. |
Subordination of revenue officers |
| 8. |
Combination of offices |
| 9. |
Notification of appointments |
| 10. |
Seals |
| Chapter III |
Land and Land Revenue |
| 11. |
Title of Government to lands, etc |
| 12. |
Right to trees, forests, etc |
| 13. |
Assignment of land for special purposes |
| 14. |
Allotment of land |
| 15. |
Unauthorised occupation of land |
| 16. |
Liability of land to land revenue |
| 17. |
Alluvial lands |
| 18. |
Land revenue in case of diluvion |
| 19. |
Assessment of land to land revenue |
| 20. |
Diversion of land |
| 21. |
Remission or suspension of revenue on failure of crops |
| 22. |
Responsibility for payment of land revenue |
| 23. |
Receipt for land revenue |
| Chapter IV |
Survey and Settlement of Land Revenue |
| 24. |
Definitions of "revenue survey", "settlement" and "term of settlement" |
| 25. |
Inquiry into profits of agriculture |
| 26. |
Revenue survey |
| 27. |
Power to require assistance from landholders |
| 28. |
Survey numbers and villages |
| 29. |
Division of survey numbers into sub-divisions |
| 30. |
Determination of revenue-rates |
| 31. |
Preparation of statistical and fiscal records |
| 32. |
Revenue-rates how determined |
| 33. |
Publication of table of revenue-rates |
| 34. |
Confirmation of the table of revenue-rates |
| 35. |
Rates of revenue to form part of settlement register |
| 36. |
Introduction of revenue-rates |
| 37. |
Duration of revenue-rates |
| 38. |
Assessment on holdings |
| 39. |
Additional assessment for water advantages |
| 40. |
Continuance of survey operations and rates in force at commencement of Act |
| 41. |
Power of deputy commissioner to correct errors, etc |
| Chapter V |
Land Records |
| 42. |
Preparation of record of rights |
| 43. |
Publication of the record of rights |
| 44. |
Jurisdiction of civil courts |
| 45. |
Correction of bona fide mistake in register |
| 46. |
Register of mutations |
| 47. |
Penalty for neglect to furnish information |
| 48. |
Assistance in preparation of maps |
| 49. |
Certified copies |
| 50. |
Maps and other records open to inspection |
| 51. |
Power to transfer duty of maintaining maps and records to settlement officer |
| Chapter VI |
Boundraries and Boundary Marks |
| 52. |
Determination of village boundaries |
| 53. |
Effect to settlement of boundary |
| 54. |
Construction and repair of boundary marks |
| 55. |
Description of boundary marks |
| 56. |
Responsibility for maintaining boundary marks |
| 57. |
Collector to have charge of boundary marks |
| 58. |
Penalty for injuring boundary marks |
| Chapter VII |
Realisation of Land Revene and Other Public Demands |
| 59. |
Land revenue to be first charge |
| 60. |
Payment of land revenue |
| 61. |
Arrear of land revenue |
| 62. |
Recovery of arrears |
| 63. |
Notice of demand |
| 64. |
Distraint and sale of movable property |
| 65. |
Sale of immovable property |
| 66. |
Notice of sale |
| 67. |
Sale to be by auction |
| 68. |
Prohibition to bid at auction |
| 69. |
Sale of perishables |
| 70. |
Sale not to be excessive |
| 71. |
Deposit by purchaser of immovable property |
| 72. |
Failure to make deposit |
| 73. |
Setting aside sale |
| 74. |
Confirmation of sale |
| 75. |
Refunds |
| 76. |
Certificate of purchase |
| 77. |
Application of proceeds of sale |
| 78. |
Liability of certified purchaser |
| 79. |
Precautionary measures in certain cases |
| 80. |
Recovery of other public demands |
| Chapter VIII |
Procedure of Revenue Officers: Appeals and Revisions |
| 81. |
Revenue officers to be courts |
| 82. |
Place of hearing |
| 83. |
Power to enter upon and survey land |
| 84. |
Power to transfer cases |
| 85. |
Power to take evidence, summon witnesses, etc |
| 86. |
Compelling attendance of witnesses |
| 87. |
Hearing in absence of party |
| 88. |
Adjournment of hearing |
| 89. |
Power to order payment of costs |
| 90. |
Use of force |
| 91. |
Appearances before and applications to revenue officers |
| 92. |
Correction of error or omission |
| 93. |
Appeals |
| 94. |
Limitation of appeals |
| 95. |
Revision |
| 96. |
Review of orders |
| 97. |
Stay of execution of orders |
| 98. |
Power to make rules |
| Chapter IX |
Rights of Raiyats in Land |
| 99. |
Rights of raiyats |
| 100. |
Reservation of land for personal cultivation |
| 101. |
Procedure for reservation of lands |
| 102. |
"Permissible limit" defined |
| 103. |
Land deemed to be reserved for personal cultivation in certain cases |
| 104. |
Non-resumable land |
| 105. |
Right to lease |
| 106. |
Land left uncultivated |
| 107. |
Relinquishment |
| Chapter X |
Rights of Under-Raiyats |
| 108. |
Interest of under-raiyats |
| 109. |
Right to create a mortgage or charge |
| 110. |
Right to make improvements |
| 111. |
Maximum rent |
| 112. |
Payment of rent |
| 113. |
Reasonable rent |
| 114. |
Commutation of rent payable in kind |
| 115. |
Receipt for payment of rent |
| 116. |
Refund of rent recovered in excess |
| 117. |
Suspension or remission of rent |
| 118. |
Eviction of under-raiyat |
| 119. |
Restoration of possession of land to under-raiyat |
| 120. |
Certain lands to be non-resumable land of under- |
| 121. |
Compensation for improvements |
| 122. |
Under-raiyat may remove building, works, etc, not deemed improvements |
| 123. |
Restoration of possession of land in certain other cases |
| 124. |
Relief against termination of tenancy for act of waste |
| 125. |
Surrender of land by under-raiyat |
| 126. |
Transfer of ownership of land to under-raiyats |
| 127. |
Compensation to raiyat |
| 128. |
Payment of compensation to raiyat |
| 129. |
Under-raiyat to pay compensation amount |
| 130. |
Issue of certificate to under-raiyats |
| 131. |
First option to purchase |
| 132. |
Power to make rules |
| Chapter XI |
Acquisition of Estates and of Rights of Intermediaries Therein |
| 133. |
Definitions |
| 134. |
Notification vesting estates in the State |
| 135. |
Consequences of notification under section 134 |
| 136. |
Rights of intermediary to certain lands |
| 137. |
Collector to take charge of estates, etc, vested in the Government |
| 138. |
Decision of disputes |
| 139. |
Appeal |
| Chapter XII |
Assessment and Payment of Compensation |
| 140. |
Intermediaries entitled to receive compensation |
| 141. |
Date from which compensation shall be due |
| 142. |
Every intermediary to be treated as a separate unit |
| 143. |
Appointment of compensation officers |
| 144. |
Compensation assessment roll |
| 145. |
Determination of gross income and net income |
| 146. |
Compensation payable to intermediary |
| 147. |
Disposal of claims of creditors |
| 148. |
Appeal against the decision of claims officer |
| 149. |
Preliminary publication of compensation assessment roll and disposal of objections |
| 150. |
Contents of the order of compensation officer |
| 151. |
Appeals against order of compensation officer |
| 152. |
Final publication of the compensation assessment roll |
| 153. |
Correction of bona fide mistakes |
| 154. |
Ad interim payment of compensation |
| 155. |
Mode of payment of compensation |
| 156. |
Compensation due to maintenance holder |
| 157. |
Compensation due to person incompetent to alienate |
| 158. |
Inquiries to be judicial proceedings |
| 159. |
Penalties |
| 160. |
Application of Part III to persons becoming raiyats or under-raiyats under Part IV |
| 161. |
Power to make rules |
| Chapter XIII |
Ceiling on Land Holdings |
| 162. |
Exemptions |
| 163. |
Definitions |
| 164. |
Cellings on holdings |
| 165. |
Submission of returns |
| 166. |
Collection of information through other agency |
| 167. |
Procedure for determination of excess land |
| 168. |
Selection of excess land in cases of certain transfers |
| 169. |
Excess land to vest in Government |
| 170. |
Publication of the final list and consequences thereof |
| 171. |
Compensation |
| 172. |
Manner of payment of compensation |
| 173. |
Limit of future acquisition of land |
| 174. |
Excess land not to be surrendered in certain cases |
| 175. |
Power of Collector to take possession of excess land |
| 176. |
Offences and penalties |
| 177. |
Finality of orders |
| 178. |
Power to exempt, etc |
| Chapter XIV |
Prevention of Fragmentation |
| 179. |
Definitions |
| 180. |
Restrictions on transfer, etc |
| 181. |
Partition of holding |
| 182. |
Transfers in contravention of this Chapter |
| 183. |
Penalty |
| 184. |
Power to make rules |
| Chapter XV |
General and Miscellaneous |
| 185. |
Recovery of amount due as arrear of land revenue |
| 186. |
Protection against eviction or surrender in certain cases |
| 187. |
Special provision regarding Scheduled Tribes |
| 188. |
Jurisdiction of civil courts excluded |
| 189. |
Act to over-ride contracts and other laws |
| 190. |
Court-fees |
| 191. |
Village officers to be public servants |
| 192. |
Power to exempt |
| 193. |
General provision as to penalties |
| 194. |
Protection of action taken in good faith |
| 195. |
Delegation of powers |
| 196. |
Power to remove difficulties |
| 197. |
General power to make rules |
| 198. |
Laying of rules before Parliament |
| 199. |
Repeal and savings |
| The Schedule |
[See Section 199 (1)] |
