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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(2) in The Tripura Agricultural Debtors Relief Act, 1975

(2)The State Government may, by notification in the Official Gazette, extend the period referred to under sub-section (1) for another year.Explanation. For the purpose of this section the word "debt" does not include the mortgage money the payment of which is secured by the usufructuary mortgage of immovable property.