Section 135(2) in The Tripura Co-operative Societies Act, 1974
(2)If there remains any residue from the proceeds of sale, the same shall be paid to the person proving himself interested in the properly sold, or if there are more such persons than one, then to such persons upon their joint receipt or according to their respective interest therein as may be determined by the co-operative land development bank:Provided that before any such payment is made, the unsecured dues owing-(a)from the mortgagor to the co-operative land development bank may be adjusted, and(b)from any member or past member to whom the mortgagor is indebted may also be adjusted under the written authority given by such member and past member, and after holding such inquiry as may be deemed necessary.
