Section 12(11)(i) in Tripura Buildings (Lease and Rent Control) Act, 1975

[Cites 0, Cited by 0] [Section 12(11)] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(11)(i) in Tripura Buildings (Lease and Rent Control) Act, 1975

(i)against any tenant who is engaged in any employment or class of employment notified by the Government as an essential service for the purpose of this sub-section,unless the landlord is himself engaged in any employment or class of employment which has been so notified, and the landlord requires the building for his own occupation ; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tripura - Subsection

Section 12(11)(i) in Tripura Buildings (Lease and Rent Control) Act, 1975