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[Cites 0, Cited by 0] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(4) in The Tripura Land Revenue And Land Reforms Act, 1960

(4)Where there are two or more creditors, the claims officer shall determine, in accordance with the provisions of the Transfer of Property Act, 1882, (...of 1882), the order in which each such creditor is entitled to receive the amount due to him.