Section 122(7) in The Tripura Co-operative Societies Act, 1974
(7)The co-operative land development bank shall have the right to reject any application for loan if this is found not suitable after enquiry or if the member fails to comply with any condition laid down by the co-operative land development bank after sanction of the application for loan:Provided that the decision of the co-operative land development bank in this regard shall be communicated to the member applicant within fifteen days from the date of such decision.
