Section 12(4)(iii) in Tripura Buildings (Lease and Rent Control) Act, 1975

[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(4)(iii) in Tripura Buildings (Lease and Rent Control) Act, 1975

(iii)if the tenant already has in his possession building or sub sequently acquired possession of or constructs building reasonably sufficient for his requirements in the same town or village ; or

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State of Tripura - Subsection

Section 12(4)(iii) in Tripura Buildings (Lease and Rent Control) Act, 1975