Section 36 in Tripura Public Demand Recovery Act, 2000
36. Act not to debar recovery of dues by bank under any other law.
(1)Nothing in this Act shall debar the recovery of dues in respect of financial assistance given to an agriculturist or the security of a charge or mortgage created by the agriculturist on any land or interest therein in favour of a Corporation, bank or other institution where such dues are recoverable under the provisions of any other law for the time being in force.(2)The provision of this Act is not in derogation of any of the provisions of the TLR and LR Act, 1960 relating to recovery of land revenue and other money mentioned therein but may be enforced or resorted to in the alternative.
