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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(6)(a) in Tripura Buildings (Lease and Rent Control) Act, 1975

(a)where a landlord has two or more residential buildings in the same town or village and they have not been let by him, the landlord may choose any of such buildings for his occupation or occupation of any member of his family dependent on him and shall give notice to the Accommodation Controller specifying the building so chosen by him and every other building not so chosen.