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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tripura - Subsection

Section 30(1) in Tripura Buildings (Lease and Rent Control) Act, 1975

(1)The State Government may, by notification in the Official Gazette, appoint, such officers as it thinks fit to be inspectors for the purpose of enforcing the penal provisions of this Act and may assign to them such local limits as it thinks fit.