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SC: Banks Can Sell Mortgaged Properties to Non-tribals in Tripura - (28 Nov 2016)

Supreme Court, while upholding primacy of a Central Law over a State Act, has said that, there is no embargo on banks in Tripura to sell properties mortgaged to them to non-tribals for realisation of their dues.

Tags : SUPREME COURT   TRIPURA   PROPERTIES   NON-TRIBALS  

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