Section 100(4) in The Tripura Co-operative Societies Rules, 1976
(4)The Registrar may call for any clarification deemed necessary from the co-operative land development bank and satisfy himself that the sale has properly been conducted and the co-operative and development bank shall furnish the same forthwith. Similarly, the State Government may call for any clarification from the co-operative land development bank or the trustee for the same purpose and such clarification shall be furnished forthwith by the co-operative land development bank or the trustee as the case may be.
