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[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

State of Tripura - Subsection

Section 133(1)(a) in The Tripura Co-operative Societies Act, 1974

(a)the co-operative land development bank has been previously authorised by the State Government to exercise the powers conferred under this sub-section after hearing the objections, if any, of the mortgagor or mortgagors;