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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(2) in Tripura Buildings (Lease and Rent Control) Act, 1975

(2)The State Government may, by notification in the Official Gazette, appoint any officer not below the rank of a sub-Deputy Collector to be the Accommodation Controller for any area to which this Act applies.