Section 8(2) in Tripura Buildings (Lease and Rent Control) Act, 1975
(2)Such revision shall be made on application made to the Rent Control Court either by the landlord or by the tenant, in the prescribed manner :Provided that no such application shall be entertained until after the expiry of a period of five years from the date on which fair rent was last fixed or from the commencement of this Act, as the case may be.
