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

(b)the landlord shall not, claim, receive or stipulate for the payment of any premium or other like sum in addition to the rent payable under clause (a) for 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 :

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State of Tripura - Subsection

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