Section 82(3)(ii) in The Tripura Co-operative Societies Rules, 1976

[Cites 0, Cited by 0] [Section 82(3)] [Section 82] [Entire Act]

State of Tripura - Subsection

Section 82(3)(ii) in The Tripura Co-operative Societies Rules, 1976

(ii)The order shall be proclaimed at some place on, or adjacent to such property by beat of drum or other customary made, and a copy of the order shall be affixed on a conspicuous part Of the property and where the property is land paying revenue to the State Government, also in the office of the Collector of the district and in the office of the Tahsildar or any other revenue officer within whose jurisdiction the property is situated.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tripura - Subsection

Section 82(3)(ii) in The Tripura Co-operative Societies Rules, 1976