Section 135(1) in The Tripura Co-operative Societies Act, 1974
(1)The proceeds of every sale effected under Section 133 and confirmed under Section 134, shall be applied first in payment of all costs, charges and expenses incurred in connection with the sale of attempted sales; secondly in payment of any or all interest due on account of the mortgage in consequence whereof the mortgaged property was sold ; and thirdly in payment of the principal due on account of the mortgage including costs and charges incidental to the recovery.
