Section 130(1) in The Tripura Co-operative Societies Act, 1974
(1)Property purchased under sub-section (3) of Section 137 by, and property transferred under Section 103 to, the co-operative land development bank may be disposed of by such bank by sale within such period as may be fixed by the Trustee, subject to the condition that such scale shall be in favour only of agriculturists eligible to hold land under the Tripura Land Revenue and Land Reforms Act, 1960 (43 of 1960) or any corresponding law for the time being in force, or may be leased out by them on such terms and conditions as may be laid down by the Government from time to time.
