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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Tripura - Subsection

Section 50(g) in The Tripura Co-operative Societies Act, 1974

(g)and in particular, the record of rights maintained under the settlement and survey rules for the time being in force in Tripura shall also include the particulars of every charge on land or interest created under a declaration under Clause (a) or Clause (b).