Section 103(3) in The Tripura Co-operative Societies Act, 1974
(3)Subject to such rules as may be made in this behalf and to any rights, encumbrances, charges or equities lawfully subsisting in favour of any person, such property or portion thereof shall be held under sub-section (1) by the said society on such terms and conditions as may be agreed upon between the Court, the Collector, or the Registrar, as the case may be, and the said society.
