Section 107(14)(iii) in The Tripura Co-operative Societies Rules, 1976

[Cites 0, Cited by 0] [Section 107(14)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(14)(iii) in The Tripura Co-operative Societies Rules, 1976

(iii)On the expiration of thirty days from the date of sale, if no application to have the sale set aside is made or if such application has been made and rejected, the Recovery Officer shall make an order confirming the sale:

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State of Tripura - Subsection

Section 107(14)(iii) in The Tripura Co-operative Societies Rules, 1976