Section 2(iii) in Tripura Public Demand Recovery Act, 2000
(iii)any money payable to the Central or State Government or a corporation or a bank of a Government company in repayment of a loan, advance or grant or payment of interest, cost or other dues in cash or in kind under an agreement including an agreement of hire purchase or lease or under any law for the time being in force or under order of any Court or Tribunal;
