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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Tripura - Subsection

Section 87(3) in The Tripura Co-operative Societies Rules, 1976

(3)On receipt of an application under sub-rule (2), notices shall be issued to the defaulter and to all persons known to be interested in the property, including those whose names appear in the record-of-rights as persons holding any interest in the property, about the intended transfer.