Section 103 in The Tripura Co-operative Societies Rules, 1976
103. Certain provisions of Rule 105 to apply to sale of immovable property under chapter XII of the Act.
(1)The provisions of Clauses (a), (b), (g), (h), (i), (j) and (k) of sub-rule (11) and sub-Rules (12), (13) and (14) of Rule 107 shall mutatis mutandis apply to the sale of immovable property under Chapter XII of the Act.(2)The expenses incidental to such sale or attended sale shall be calculated in accordance with the scale laid down in that behalf by the Registrar, from time to time.
