Section 134(2) in The Tripura Co-operative Societies Act, 1974
(2)Where the sale is effected by the co-operative land development bank or the Trustee under Section 133, the co-operative land development bank or the Trustee, as the case may be, shall, in the prescribed manner, submit to the State Government a report setting forth the manner in which the sale has been effected and the result of the sale, and the State Government may confirm or cancel the sale.
