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 2] [Entire Act] State of Tripura - Section Section 15 in Tripura Public Demand Recovery Act, 2000 15. Sale by auction. - All sales of property, movable or immovable of the certificate debtor shall be by public auction held in such manner as may be prescribed.
