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[Cites 0, Cited by 0] [Section 107(18)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(18)(c) in The Tripura Co-operative Societies Rules, 1976

(c)Where a claim or an objection is preferred to the party against whom an order is made may institute a suit to establish the right which he claims to the property in dispute, but subject to the result of such suit, if any, the order shall be final.