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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tripura - Subsection

Section 14(2) in The Tripura Agricultural Debtors Relief Act, 1975

(2)If there is a dispute as to the existence or the amount of the debt, the Tribunal may decide the dispute and determine its amount after taking such evidence as it considers necessary :Provided that a decree of Civil Court relating to a debt shall be conclusive evidence as to the existence and amount of debt.