Section 102(2) in The Tripura Co-operative Societies Rules, 1976
(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.
