Section 50(f) in The Tripura Co-operative Societies Act, 1974
(f)subject to the prior claims of the Government in respect of land revenue or any money recoverable as land revenue and all claims of the land development bank in respect of its dues, in either case whether prior in time or subsequently, there shall be a first charge in favour of the society on the land or interest specified in the declaration made under Clause (a) or Clause (b), for and to the extent of the dues owing by the member on accounts of the loan;
