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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(1)(b) in Tripura Buildings (Lease and Rent Control) Act, 1975

(b)Every tenant shall within fifteen days of his vacating a building occupied by him give notice of the same in writing to the Accommodation Controller :