Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 138] [Entire Act] State of Tripura - Subsection Section 138(b) in The Tripura Co-operative Societies Act, 1974 (b)out of the land for the benefit of which the loan has been granted-as if they were arrears of land revenue due in respect of that loan;
