Section 15(1)(ii) in The Tripura Agricultural Debtors Relief Act, 1975

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State of Tripura - Subsection

Section 15(1)(ii) in The Tripura Agricultural Debtors Relief Act, 1975

(ii)if, in the course of such proceedings, it is found that with respect to any debt, the amount received in cash or in kind by the creditors is less than twice the amount of the principal, the Tribunal shall pass orders that only such amount as together with the amount already so received, will be equal to twice the amount of the principal, shall be repayable with respect to such debt.

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State of Tripura - Subsection

Section 15(1)(ii) in The Tripura Agricultural Debtors Relief Act, 1975