Section 96(1) in The Tripura Co-operative Societies Rules, 1976
(1)The co-operative land development bank may, on the application of a land development bank and under circumstances in which the power of sale conferred by Section 133 can be exercised, appointment any person in writing to be a Receiver of the produce and income of the mortgage property or any part thereof and such Receiver shall be entitled either to take possession of the property or collect its produce and income, as the case may be, to retain out of any money realised by him his expenses of management including his remuneration, if any, as fixed by the co-operative land development bank and to apply the balance in accordance with the provisions of sub-section (8) of Section 69-A of the Transfer of Property Act, 1882.
