Section 128(2) in The Tripura Co-operative Societies Act, 1974
(2)Where land, mortgaged with possession to a co-operative land development bank, is in actual possession of a tenant, the mortgagor or the co-operative land development bank shall give notice to the tenant to pay rent to the co-operative land development bank during the currency of the lease and the mortgaged and on such notice being given, the tenant shall be deemed to have attorned to the co-operative land development bank.
