Section 133(1)(b) in The Tripura Co-operative Societies Act, 1974

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State of Tripura - Subsection

Section 133(1)(b) in The Tripura Co-operative Societies Act, 1974

(b)notice in writing requiring payment of such mortgage money or part thereof has been served upon-

(i)the mortgagor or each of the mortgagors,

(ii)any person who has any interest in, or charge upon, the property mortgaged, or in or upon the right to redeem the same so far as is known to the bank,

(iii)any surety for the payment of the mortgaged debt or any part thereof, and

(iv)any creditor of the mortgagor who has in a suit for administration of his estate obtained a decree for sale of the mortgaged property; and

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State of Tripura - Subsection

Section 133(1)(b) in The Tripura Co-operative Societies Act, 1974