Section 103(1) in The Tripura Co-operative Societies Rules, 1976
(1)The provisions of Clauses (a), (b), (g), (h), (i), (j) and (k) of sub-rule (11) and sub-Rules (12), (13) and (14) of Rule 107 shall mutatis mutandis apply to the sale of immovable property under Chapter XII of the Act.
