Section 4(6) in Tripura Buildings (Lease and Rent Control) Act, 1975
(6)(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.(b)Every notice given by landlord under clause (a) shall in so far as it relates to any building other than the one chosen by him for his own occupation, be deemed to be a notice under sub-section (1) and the provisions of sub-section (3) shall thereupon apply in respect of such buildings.(c)The Accommodation Controller shall allot the building vested in him under sub-section (5) or sub-section (6) to persons mentioned in sub-section (3) according to the rules and priorities prescribed by the State Government.
