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[Section 147] [Complete Act]
Central Government Act
Section 147(1) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(1) The Administrator shall appoint a claims officer not below the rank of sub- judge to dispose of the claims of creditors whose debts are secured by a mortgage of or charge on any estate or part thereof vested in the Government under section 134 and to discharge any other duties assigned to him by this Act or the rules made thereunder.