Section 11 in Tripura Public Demand Recovery Act, 2000
11. Transmission of certificate to another Certificate Officer for execution.
(1)A Certificate Officer in whose office the original certificate is filed may send a copy thereof after it becomes a final certificate for execution to any other Certificate Officer.(2)When a copy of the final certificate is sent to any such officer he shall cause it be filed in his office and thereupon the provisions of Section 7 shall apply as if such copy was an original certificate:Provided that it shall not be necessary to serve a second notice and copy under Section 6.
