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[Cites 0, Cited by 2] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(3) in Tripura Buildings (Lease and Rent Control) Act, 1975

(3)If any tenant fails to pay or to deposit the rent as aforesaid, the Rent Control Court or the appellate authority, as the case may be, shall, unless the tenant shows sufficient cause to the contrary, stop all further proceedings and make an order directing the tenant to put the landlord in possession of the building.