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

State of Tripura - Subsection

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

(a)Any officer empowered by the State Government in this behalf may summarily dispossess -
(i)any landlord, tenant or other person occupying any building in contravention of the provisions of this section or any landlord who fails to deliver possession of any building under sub-section (5),
(ii)any officer, person, local authority or public institution continuing to occupy, or failing to deliver possession of, any building after the termination of his or its licence to occupy such building, and take possession of the building including any portion thereof which may have been sub-let.