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[Cites 0, Cited by 0] [Section 107(11)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(11)(k) in The Tripura Co-operative Societies Rules, 1976

(k)Where an application purchases the property, the purchase money and the amount due on the decree shall be set-off against one another, and the Sale Officer shall enter up satisfaction of the decree in whole or in part accordingly.