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[Cites 0, Cited by 0] [Section 107(18)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(18)(a) in The Tripura Co-operative Societies Rules, 1976

(a)Where any claim is preferred to, or airy objection is made to the attachment of, any property attached under this rule on the ground that such property is not liable to such attachment, the Sale Officer shall investigate the claim or objection and dispose it of on merits: