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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(4)(i) in Tripura Buildings (Lease and Rent Control) Act, 1975

(i)if the tenant after the commencement of this Act, without the consent in writing of the landlord, transfers his right under the lease or sub-lets the entire building or any portion thereof if the lease does not confer on him any right to do so ;