Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 147] [Entire Act] Union of India - Subsection Section 147(2) in The Tripura Land Revenue And Land Reforms Act, 1960 (2)Every creditor referred to in sub-section (1) shall prefer his claim in writing before the claims officer In the manner and within the time prescribed.
