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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(b) in The Tripura Agricultural Debtors Relief Act, 1975

(b)cause the copies of the notice to be affixed on the notice board of the offices of Tribunal, Tahsildar and Gram Panchayat having jurisdiction over the respective areas in which the debtor and each of the creditors ordinarily reside;