Section 28 in Tripura Public Demand Recovery Act, 2000
28. Attachment of decree.
(1)The attachment of decree or award as mentioned in section 13(b) may be made by issue to the Civil Court or the Tribunal or other authority of a notice with request to stay the execution of the decree or payment of the award unless and until -(i)the Certificate Officer cancels the notice; or(ii)the certificate holder or the certificate debtor applies to the Court of execute the attached decree for satisfaction of the certificate from the net proceeds.(2)When a Civil Court, Tribunal or other Authority receives an application under Clause (ii) of sub-section (1) it shall subject opt the provisions of the Code of Civil Procedure, 1908, proceed to execute the attached decree and apply the net proceeds for satisfaction of the certificate.(3)The Certificate holder shall be deemed to be the representative of the holder of the attached decree, and be entitled to execute such attached decree in any manner lawful for the holder thereof.
