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[Cites 0, Cited by 0] [Section 94(11)] [Section 94] [Entire Act]

State of Tripura - Subsection

Section 94(11)(a) in The Tripura Co-operative Societies Rules, 1976

(a)The enquiry officer may make such other enquiries, as may be necessary and shall value the lands according to such formula as may be laid down by the co-operative land development bank, with the approval of the Registrar, from time to time, estimate the repaying capacity of the applicant and examine the feasibility and the utility of the proposed improvement. He shall then submit his report staling what amount of loan may be granted to the applicant against what security and for what purpose and the period within which it may be recovered from him. The enquiry officer shall complete his enquiry within 15 days of the receipt of the application by him.