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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tripura - Subsection

Section 21(b) in Tripura Public Demand Recovery Act, 2000

(b)on his depositing to the Certificate Officer the amount of the arrear specified in the proclamation for sale, the cost of sale and for payment to the purchaser, a sum equal to 5% of the purchase money.