Section 8 in Tripura Public Demand Recovery Act, 2000
8. Filling of petition denying liability.
- The certificate debtor may, within 30 days from the service of the notice required by Section 6, present to the Certificate Officer in whose office the original certificate is filed, a petition in such Form as may be prescribed, signed and verified by him denying his liability, in whole or in part or explaining the circumstances to plead that he is not a willful defaulter.
