Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act] State of Tripura - Subsection Section 15(2)(b) in The Tripura Agricultural Debtors Relief Act, 1975 (b)if A has repaid Rs. 160 he is liable to repay only Rs. 40 for redemption.