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State of Tripura - Section

Section 29 in Tripura Buildings (Lease and Rent Control) Act, 1975

29. Landlord and tenant to furnish particulars.

- Every landlord and every tenant of a building shall be bound to furnish to the Accommodation Controller, the Rent Control Court or any person authorised by it in that behalf, such particulars in respect of the building as may be prescribed by rules made under this Act.