Section 102 in The Tripura Co-operative Societies Rules, 1976
102. Sale of immovable property purchased by a co-operative land development bank.
(1)The co-operative land development bank which has purchased any immovable property sold under Chapter XII of the Act shall, unless otherwise directed by the Trustee, use its best endeavour to sell the property as early as possible to the best advantage of the Bank. The sale shall be effected by public auction within a period of six months from the date of purchase or within such further period as may be permitted by the Trustee.(2)The date and the place of such public auction shall previously be notified not less than thirty day by-(a)advertising the sale of property with full details in one or more local newspapers;(b)proclamation of sale by beat of drum in the village where the property is situated;(c)publication of sale notice at-(i)the visible place in the village or town;(ii)the office of the Tehsildar;(iii)the office of the co-operative land development bank;(iv)the office of the Assistant Registrar, Co-operative Societies in the district.The sale shall be subject to confirmation by the-State Government.
