Section 84 in The Tripura Co-operative Societies Rules, 1976
84. Issue of proclamation prohibiting private transfers of property.
- The Registrar or Liquidator when acting under Clause (a) of Section 101 shall, at the time of signing a certificate affecting any property, issue a proclamation in Form 'I' and in the case of immovable property shall also forward a copy of the proclamation to any Tahsildar or any other Revenue Officer within whose jurisdiction the property is situated, who shall cause an entry about such certificate to be made in the record-of-rights
