Section 28(1) in Tripura Public Demand Recovery Act, 2000
(1)The attachment of decree or award as mentioned in section 13(b) may be made by issue to the Civil Court or the Tribunal or other authority of a notice with request to stay the execution of the decree or payment of the award unless and until -(i)the Certificate Officer cancels the notice; or(ii)the certificate holder or the certificate debtor applies to the Court of execute the attached decree for satisfaction of the certificate from the net proceeds.
