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[Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act]

State of Tripura - Subsection

Section 136(2)(a) in The Tripura Co-operative Societies Act, 1974

(a)Where the mortgaged property sold is in the occupancy of the mortgagor or of some person on his behalf, or some person claiming under a title created by the mortgagor, subsequent to the mortgage in favour of the co-operative land development bank, and a certificate in respect thereof has been granted under the foregoing sub-section, the Collector shall, on the application of the purchaser, order delivery to be made by pulling such purchaser or any person whom he may appoint to receive delivery on his behalf, in possession of the property.