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[Cites 0, Cited by 0] [Section 107(11)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(11)(j) in The Tripura Co-operative Societies Rules, 1976

(j)Every resale of immovable property in default of payment of the amounts mentioned in Clause (h) within the period allowed for such payment, shall be made, after the issue of a fresh proclamation in the manner and for the period herein before prescribed for the sale.