Section 2(f) in The Tripura Agricultural Debtors Relief Act, 1975
(f)Any other banking or financial institution notified by the State Government in the official Gazette;(ii)Land revenue or anything recoverable as an arrear of revenue; or(iii)Liability arising out of breach of trust, or law in respect of wages or remuneration, or in respect of maintenance of any rent due, or in respect of any property let out to a debtor;
