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

State of Tripura - Subsection

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

(b)If free access to the building is not afforded to the officer empowered under clause (a) he may, between 6 A. M. and 6 P. M. after giving reasonable warning and facility to withdraw to any women not appearing in public according to the customs of the country, remove or open any lock or bolt or break open any door or do any other act necessary for effecting such dispossession.