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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(7)(c) in Tripura Buildings (Lease and Rent Control) Act, 1975

(c)Any landlord, tenant or other person or any officer, local authority or public institution, liable to be summarily dispossessed under clause (a) shall pay to the State Government--
(i)the fair rent payable for the building under the provisions of this Act for the period of his or its occupation or possession thereof as described in that clause ; and
(ii)the expenses, if any, incurred by the State Government in effecting such summary dispossession, as determined by them, which determination shall be final.