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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(4)(a) in Tripura Buildings (Lease and Rent Control) Act, 1975

(a)The Rent Control Court to whom a report is made under subsection (3) shall, if satisfied that a bonafide doubt or dispute exists in the matter, direct that, pending removal of the doubt or settlement of the dispute as aforesaid, the deposit be held by the authority concerned.