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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Tripura - Subsection

Section 49(1)(b) in The Tripura Co-operative Societies Act, 1974

(b)any outstanding demands or dues payable to a society by any member or past member or deceased member in respect or rent, shares, loans or purchase money or any other rights or amounts payable to such society, shall be a first charge upon his interest in the immovable property of the society.