Section 100(2) in The Tripura Co-operative Societies Rules, 1976
(2)When the sale of the mortgaged property has been effected by the co-operative land development bank and the Trustee under Section 133 and the purchase amount has been received from the purchaser, the co-operative land development bank or the trustee, as the case may be, shall submit a report of sale immediately to the State Government and the Registrar.
