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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tripura - Subsection

Section 7(b) in Tripura Public Demand Recovery Act, 2000

(b)the amount due from time to time in respect of the certificate shall be charged upon the immovable property of the certificate-debtor, wherever situated, to which every other charge created subsequent to the service of eh said notice shall be postponed.