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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(2) in Tripura Buildings (Lease and Rent Control) Act, 1975

(2)The rent so deposited may, subject to such conditions as may be imposed by the Rent Control Court, be withdrawn by the landlord or his authorised agent, on application to the Rent Control Court.