Section 19(1) in Tripura Buildings (Lease and Rent Control) Act, 1975
(1)If a landlord refuses or withholds his consent to the supply of electricity to a tenant, the tenant desiring to get such supply from licences as defined in clause (b) of section 2 of the Indian Electricity Act, 1910 may apply to the Rent Control Court setting out the scheme for such supply.
