Section 94(8) in The Tripura Co-operative Societies Rules, 1976
(8)Immediately after the application is entered in the Register of Applications for Loans from the co-operative land development bank, the Receiving Officer shall forward it to the Assistant Registrar of Co-operative Societies within whose jurisdiction the land in respect of which the application is made is situate (hereinafter in this Chapter referred to as the Public Enquiry Officer). The Public Enquiry Officer shall give at least eight days' public notice in Form "V" calling upon all persons interested to present their objections to the loan, if any. The notice shall also be given by beat of drum and shall be affixed at the visible place of the village or villages where the applicant resides and in the limits of which the land and lands proposed to be improved or offered as security for the loan is or are situated. A copy of the notice shall be exhibited in the Plead Office and relevant branch office, if any, of the land development bank concerned and in the office, if any, of the person giving the notice.
