Section 107(14)(i) in The Tripura Co-operative Societies Rules, 1976

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State of Tripura - Subsection

Section 107(14)(i) in The Tripura Co-operative Societies Rules, 1976

(i)At any time within thirty days from the date of the sale of immovable property, the applicant or any other person entitled to share in a rateable distribution of the assets or whose interests are affected by the sale, may apply to the Recovery Officer to set aside the sale on the ground of a material irregularity or mistake or fraud in publishing or conducting it:

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State of Tripura - Subsection

Section 107(14)(i) in The Tripura Co-operative Societies Rules, 1976