Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tripura Land Revenue And Land Reforms (Ninth Amendment) Act, 2006 03 of 2006 [06 March 2006] CONTENTS 1. Short Title And Commencement 2. Insertion Of Sub-Section (1) And (2) In Section 4 Tripura Land Revenue And Land Reforms (Ninth Amendment) Act, 2006 03 of 2006 [06 March 2006] AN ACT to amend the Tripura Land Revenue and Land Reforms Act, 1960. Be it enacted by the Tripura Legislative Assembly in the Fifty Seventh Year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may called the Tripura Land Revenue and Land Reforms (Ninth Amendment) Act, 2006. (2) It shall come into force at once. 2. Insertion Of Sub-Section (1) And (2) In Section 4 :- I n Section 4 of the Tripura Land Revenue and Land Reforms Act, 1960 the existing provision shall be numbered as sub-section (1) and after sub-section (1) the following shall be inserted namely :- "(2) Notwithstanding anything contained in Sub-section (1) of Section 4 above, the State Government if it thinks expedient to do so, may engage at any time private individuals to undertake any of the activities under this Act. In the event of such expediency the State Government, shall by notification in the official gazette, prescribe the conditions under which such engagement shall be made."