Section 135 in The Tripura Co-operative Societies Act, 1974
135. Disposal of sale proceeds.
(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.(2)If there remains any residue from the proceeds of sale, the same shall be paid to the person proving himself interested in the properly sold, or if there are more such persons than one, then to such persons upon their joint receipt or according to their respective interest therein as may be determined by the co-operative land development bank:Provided that before any such payment is made, the unsecured dues owing-(a)from the mortgagor to the co-operative land development bank may be adjusted, and(b)from any member or past member to whom the mortgagor is indebted may also be adjusted under the written authority given by such member and past member, and after holding such inquiry as may be deemed necessary.
