Section 28 in Tripura Buildings (Lease and Rent Control) Act, 1975
28. Executive authorities of local bodies to furnish certified extracts from property tax or house tax assessment books.
(a)The executive authority or a municipality or Panchayat shall, on application made in this behalf and on payment of such fee as may, from time to time, be fixed by the State Government, by notification in the Official Gazette, grant to the applicant a certified copy of the extract from the property tax or house tax assessment book of the municipality or Panchayat, as the case may be, showing the value of the building or buildings in respect of which application has been made, relating to the period special filed in the application.(b)Such certified copy shall be received as evidence of the facts stated therein in proceedings under this Act.
