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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(3)(c) in The Tripura Agricultural Debtors Relief Act, 1975

(c)the particulars of debtor's properties both movable and immovable with estimated present marked value thereof, and of any pledge, hypothecation, mortgage, lien or charge as security subsisting thereon in the case of an application from a debtor, and particulars of debtor's such properties both movable and immovable as pledged, hypothecated or mortgaged to the creditor in the case of application from the creditor;