Section 4(3) in Tripura Buildings (Lease and Rent Control) Act, 1975
(3)If, within fifteen days of the receipt by the Accommodation Controller of a notice under sub-section (1) or sub-section (2), the Accommodation Controller does not intimate to the landlord in writing that building is required for the purpose of the State Government or Central Government or of any public institution or for the occupation of any officer of such Government, or local authority, the landlord shall be at liberty to let the building to any tenant or to occupy it himself.
