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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Tripura - Subsection

Section 126(1) in The Tripura Co-operative Societies Act, 1974

(1)Mortgages, in respect of loans by a co-operative land development bank, either before or after the commencement of this Act, by the manager of a Hindu joint family for any of the purposes mentioned in Section 115 shall be binding on every member of such joint Hindu family, notwithstanding any law to the contrary.