Section 8(3) in Tripura Buildings (Lease and Rent Control) Act, 1975
(3)The rent of the premises payable for a year shall not be increased or decreased by revision by more than two and a half per centum per annum of the difference between the market value of the premises on the date of the application under sub-section (2) and the date of last fixation of the fair rent or the commencement of this Act, as the case may be.
