Section 9(2)(c) in Tripura Buildings (Lease and Rent Control) Act, 1975

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(2)(c) in Tripura Buildings (Lease and Rent Control) Act, 1975

(c)save as provided in clause (b) any sum paid in excess of the rent payable under clause (a) in the case of a building falling under clause (i) or clause (ii) of the proviso to sub-section (2) of section 5 and the agreed rent in the case of any other building, in consideration of grant, continuance or renewal of the tenancy of the building after the commencement of this Act, shall be refunded by the land lord to the person by whom it was paid or, at the option of such person, shall be otherwise adjusted by the landlord.

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State of Tripura - Subsection

Section 9(2)(c) in Tripura Buildings (Lease and Rent Control) Act, 1975