Section 22(3) in The Tripura Agricultural Debtors Relief Act, 1975
(3)After the final disposal of the application, appeal or revision, as the case may be, as referred to in sub-section (1), the Tribunal shall send a copy of the final order regarding the settlement of debt under this Act to the Civil Court before which the suit or proceeding in respect of such debt is pending and the Civil Court shall pass decree or order, as the case maybe, in terms of the order of settlement of the debt which shall form part of the decree or order, as the case may be.
