Section 27 in Tripura Public Demand Recovery Act, 2000
27. Precautionary measures in certain cases.
- When a crop of any land or any portion of the same is sold, mortgaged or otherwise disposed of, the Certificate Officer may, if he thinks it necessary, prevent its being removed from the land until the demand for the current year in respect of the land is paid, whether the date fixed for the payment of the same has arrived or not.
