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[Cites 0, Cited by 0] [Section 4(8)] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(8)(b) in Tripura Buildings (Lease and Rent Control) Act, 1975

(b)to any building or buildings owned by any company, association or firm, whether incorporated or not and bonafide intended solely for the occupation of its officers, servants or agents and situated in the same city, town or village.