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[Cites 0, Cited by 0] [Section 107(4)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(4)(ii) in The Tripura Co-operative Societies Rules, 1976

(ii)if there is no movable property, or if the sale proceeds of the movable property or properties attached and sold are insufficient to meet in full the demand of the applicant, the immovable property mortgaged to the applicant, or other immovable property belonging to the defaulter may be proceeded against.