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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(1) in Tripura Public Demand Recovery Act, 2000

(1)The Certificate Officer shall order refund and payment to the purchaser, of -
(a)the amount deposited by him under Section 19, and
(b)the sum equal to 5% of the purchase money deposited under Clause (b) of Section 21, if the sale is set-aside.