Section 134 in The Tripura Co-operative Societies Act, 1974
134. Confirmation of sale.
(1)On effecting the sale by a co-operative land development bank under Section 133, the bank 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 co-operative land development bank may, with the approval of the State Government confirm the sale or cancel it.(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.
