Section 107(13)(b) in The Tripura Co-operative Societies Rules, 1976

[Cites 0, Cited by 0] [Section 107(13)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(13)(b) in The Tripura Co-operative Societies Rules, 1976

(b)for payment to the applicant, the amount of arrears specified in the proclamation of sale as that for the recovery of which the sale was ordered together with interest thereon and the expenses of attachment, if any, and sale and other costs due in respect of such amount, less amount which may since the date of such proclamation have been received by the applicant.

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State of Tripura - Subsection

Section 107(13)(b) in The Tripura Co-operative Societies Rules, 1976