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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Tripura - Subsection

Section 34(2)(b) in Tripura Public Demand Recovery Act, 2000

(b)in every case of a mortgage, charge or other encumbrance on immovable property, such property or, as the case may be, the interest of the certificate debtor therein, shall first be sold in proceedings for recovery of the sum due from his as if it were an arrear of land revenue, and any other proceedings may be taken thereafter only if Certificate Officer certifies that there is no prospect of realization of ht entire sum due through the first mentioned process within a reasonable time.