Section 100(3) in The Tripura Co-operative Societies Rules, 1976
(3)The report referred to in sub-rules (1) and (2) shall contain, amongst other details, the following specific particulars:(a)brief account of the circumstances which rendered the sale necessary;(b)full details showing how the provisions of Clauses (a), (b), (i) to (iv) and (c) of the proviso to sub-section (1) of section 133 have been complied with;(c)full details showing how the procedure laid down in Rule 107 for holding the sale of immovable property has been followed;(d)name of the Sales Officer;(e)place of sale;(f)date of sale;(g)description of property sold;(h)name of purchaser and his address;(i)value realised;(j)cost of sale; and(k)date of receipt of purchase money from the purchaser.
