Section 12(4) in Tripura Buildings (Lease and Rent Control) Act, 1975
(4)A landlord may apply to the Rent Control Court for an order directing the tenant to put the landlord in possession of the building -(i)if the tenant after the commencement of this Act, without the consent in writing of the landlord, transfers his right under the lease or sub-lets the entire building or any portion thereof if the lease does not confer on him any right to do so ;Explanation. - Where on the partition of a joint family or of the rights of co-tenants, or on the dissolution of a firm, the right of the joint family or the co-tenants or the firm under a lease is vested in a member of the joint family, or a co-tenant or a partner, as the case may be, whether by act of parties or other wise, no transfer by the tenant of his right under the lease shall be deemed to have taken place within the meaning of this clause ; or(ii)If the tenant uses the building in such a manner as to destroy or reduce its value or utility materially and permanently ; or(iii)if the tenant already has in his possession building or sub sequently acquired possession of or constructs building reasonably sufficient for his requirements in the same town or village ; or(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 :Provided that the landlord who evicts a tenant and does not reconstruct completely the building within a time which may be fixed or extended by the Rent Control Court, shall on a petition before that Court be liable to a fine of rupees five hundred, if it is proved that he has wilfully neglected to reconstruct completely the building within such time :Provided further that the Rent Control Court shall have power at any time to issue directions regarding the reconstruction of the building and on failure of compliance by the landlord, to give effect to the order in any manner the Rent Control Court deems fit and in appropriate cases to put the tenant back in possession or award to the evicted tenant damages equal to the excess rent he has to pay for another building that he is occupying in consequence of such eviction :Provided also that the tenant who was evicted shall have the first option to have the reconstructed building allotted to him with liability to pay its fair rent ; or(v)If the tenant ceases to occupy the building continuously for six months without reasonable cause.
