Section 134(1) in The Tripura Co-operative Societies Act, 1974
(1)On effecting the sale by a co-operative land development bank under Section 133, the bank shall, in the prescribed manner, submit to the State Government a report setting forth the manner in which the sale has been effected and the result of the sale, and the co-operative land development bank may, with the approval of the State Government confirm the sale or cancel it.
