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[Cites 0, Cited by 1] [Section 12(4)] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(4)(iv) in Tripura Buildings (Lease and Rent Control) Act, 1975

(iv)if the building is in such a condition that it needs reconstruction and if the landlord requires bonafide to reconstruct the same and if he satisfies the Rent Control Court that he has plan and licence, if any required and the ability to re-build and if the proposal is not made as a pretext for eviction :