Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Tripura - Subsection Section 8(1) in Tripura Buildings (Lease and Rent Control) Act, 1975 (1)The fair rent may be revised only if there has been an increase or decrease in the market value of the premises.
