Section 7 in Tripura Public Demand Recovery Act, 2000
7. Effect of the service of notice and the certificate.
- From and after the service of notice of any certificate under Section 6 upon a certificate debtor -(a)any private transfer or delivery of any of his immovable property or of any interest in such property, shall be void against any claim enforceable in execution of the certificate; and(b)the amount due from time to time in respect of the certificate shall be charged upon the immovable property of the certificate-debtor, wherever situated, to which every other charge created subsequent to the service of eh said notice shall be postponed.
