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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Tripura - Subsection

Section 122(3) in The Tripura Co-operative Societies Act, 1974

(3)A notice under sub-section (1), published in the manner prescribed, shall, for the purpose of this Act, be deemed to be proper notice to all persons having or claiming interest in the land to be improved or offered as security for the loan.