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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(b) in The Tripura Land Revenue And Land Reforms Act, 1960

(b)on his depositing in the Collector's office the amount of the arrear specified in the proclamation of sale, the, cost of the sale and for payment to the purchaser, a sum equal to 5 per cent. of the purchase money.