Section 100 in The Tripura Co-operative Societies Rules, 1976
100. Submission of report for confirmation of sale under Section 134.
(1)When the sale of the mortgaged property has been effected by a co-operative land development bank under Section 133 and the purchase amount has been received from the purchaser, the Bank shall submit a report of the sale immediately to the State Government and the Registrar.(2)When the sale of the mortgaged property has been effected by the co-operative land development bank and the Trustee under Section 133 and the purchase amount has been received from the purchaser, the co-operative land development bank or the trustee, as the case may be, shall submit a report of sale immediately to the State Government and the Registrar.(3)The report referred to in sub-rules (1) and (2) shall contain, amongst other details, the following specific particulars:(a)brief account of the circumstances which rendered the sale necessary;(b)full details showing how the provisions of Clauses (a), (b), (i) to (iv) and (c) of the proviso to sub-section (1) of section 133 have been complied with;(c)full details showing how the procedure laid down in Rule 107 for holding the sale of immovable property has been followed;(d)name of the Sales Officer;(e)place of sale;(f)date of sale;(g)description of property sold;(h)name of purchaser and his address;(i)value realised;(j)cost of sale; and(k)date of receipt of purchase money from the purchaser.(4)The Registrar may call for any clarification deemed necessary from the co-operative land development bank and satisfy himself that the sale has properly been conducted and the co-operative and development bank shall furnish the same forthwith. Similarly, the State Government may call for any clarification from the co-operative land development bank or the trustee for the same purpose and such clarification shall be furnished forthwith by the co-operative land development bank or the trustee as the case may be.
