HEMALATA MALLIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS full Bench has been constituted to decide the following questions :

(2.) SINCE it is the provisions of the Tripura Land Revenue and Land Reforms Act, 1960 which are to be interpreted we may make reference to certain provisions of the Act. In 1960, Tripura was a Union Territory and the Act in question was enacted by the Parliament on 21st September, 1960. Section 187 of the Act, as originally enacted, reads as follows :

(3.) THE Act was again amended in the year 1994 but came into effect on 18.10.1996. It is not necessary to refer to all the amendments. However, sub -section (3) of Section 187 was deleted and sub -section 4 as it earlier stood became sub -section (3). In addition thereto after Section 187A Section 187B to 187F were inserted which read as follows: 187.B. (1) On or after the 1st January, 1969 - - -