Section 4(8)(a) in Tripura Buildings (Lease and Rent Control) Act, 1975

[Cites 0, Cited by 0] [Section 4(8)] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(8)(a) in Tripura Buildings (Lease and Rent Control) Act, 1975

(a)to any building of which the rent does not, or where the rent has not been fixed, the fair rent would not, when fixed, exceed fifty rupees per mensem ; or

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State of Tripura - Subsection

Section 4(8)(a) in Tripura Buildings (Lease and Rent Control) Act, 1975