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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(1)(i) in The Tripura Agricultural Debtors Relief Act, 1975

(i)if in the course of proceedings before the Tribunal it is found that any of the creditors has received from his debtor twice or more than twice the amount of the principal in cash or in kind, the Tribunal shall pass the orders that the debt shall be deemed to have been fully discharged and shall declare that the debtor shall from the date of the order, be in lawful possession of the property secured for the debt that is deemed to have been discharged;