Section 38 in Tripura Public Demand Recovery Act, 2000
38. Transitory provision.
- All suits of the nature for recovery of money falling within the definition of public demand pending in any civil court immediately before coming into force of this Act shall abate so however that such abatement shall be without prejudice to the right of the State Government, Corporation. Government Company or bank, as the case may be, to recover such demand in accordance with the provisions of this Act or any other law for the time being in force.
