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[Cites 0, Cited by 0] [Section 107(11)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(11)(c) in The Tripura Co-operative Societies Rules, 1976

(c)If the defaulter fails to pay the amount specified in the demand notice within the time allowed, the Sale Officer shall proceed to attach and sell, or sell without attachment, as the case may be, the immovable property noted in the application for execution in the following manner.