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THE TRIPURA LAND REVENUE AND LAND REFORMS (SEVENTH AMENDMENT) ACT 1997.
TRIPURA ACT NO. 1 OF 1997
THE TRIPURA LAND REVENUE AND LAND REFORMS (SEVENTH AMENDMENT) ACT 1997.
An Act further to amend the Tripura Land Revenue and Land Reforms Act, 1960.
Be it enacted by the Legislative Assembly of Tripura in the Forty-eight Year of the republic of India as follows: -
1. (1) This Act may be called the Tripura Land Revenue and Land Reforms (Seventh Amendment) Act, 1997.
(2) It shall be deemed to have come into force on the 11th day of February 1996.
2. In Section 187 of the Tripura Land Revenue and Land Reforms Act, 1960 (hereinafter referred to as the Principal Act), sub-section (3) shall be renumbered as clause (a) thereof and after clause (a) as so renumbered, the following clause shall be inserted, namely:-
“This sub-section shall come into force on such date as the State Government may be notification in the official Gazette appoint.”
3. In Section 187B of the Principal Act, sub-section (2) shall be renumbered as clause (a) thereof and after clause (a) as so renumbered, the following clause shall be inserted, namely: -
“(b) This sub-section shall come into force on such date as the state Government may by notification in the official gazette appoint”
4. (1) The Tripura Land Revenue and Land Reforms (Seventh Amendment) Ordinance 1996 (hereinafter referred to as the said ordinance) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall respectively be deemed to have been done or taken under the corresponding provisions of this Act.”
