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[Cites 0, Cited by 0] [Section 107(5)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(5)(k) in The Tripura Co-operative Societies Rules, 1976

(k)The property sold shall be paid for in cash at the time of sale or as soon thereafter as the Sale Officer shall appoint, and the purchaser shall not be permitted to carry away any part of the property until he pays for it in full. Where the purchaser fails in payment of the purchase money, the property shall be resold.