Section 96 in The Tripura Co-operative Societies Rules, 1976
96. Appointment of Receiver and his powers under Section 133.
(1)The co-operative land development bank may, on the application of a land development bank and under circumstances in which the power of sale conferred by Section 133 can be exercised, appointment any person in writing to be a Receiver of the produce and income of the mortgage property or any part thereof and such Receiver shall be entitled either to take possession of the property or collect its produce and income, as the case may be, to retain out of any money realised by him his expenses of management including his remuneration, if any, as fixed by the co-operative land development bank and to apply the balance in accordance with the provisions of sub-section (8) of Section 69-A of the Transfer of Property Act, 1882.(2)A receiver appointed under sub-rule (1) may, for sufficient cause and on application made by the mortgagor, be removed by the co-operative land development bank.(3)A vacancy in the office of the Receiver may be filled by the co-operative land development bank.(4)Noting in this rule shall empower the co-operative land development bank to appoint a Receiver where the mortgaged property is already in the possession of a Receiver appointed by a Civil Court.
