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[Cites 0, Cited by 0] [Section 12(11)] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(11)(ii) in Tripura Buildings (Lease and Rent Control) Act, 1975

(ii)in respect of any building which has been let for use as an educational institution, and is actually being used as such, the institution being recognised by the State Government or any authority empowered by the State Government in this behalf, so long as such recognition continues.