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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(5)(a) in Tripura Buildings (Lease and Rent Control) Act, 1975

(a)Where the Rent Control Court passes an order under clause (a) of sub-section (4), any amount or amounts deposited under sub-section (3) may be withdrawn only by the person who is declared by a competent court to be entitled thereto, or in case the doubt or dispute is removed by a settlement between the parties, only by the person who is held by the Rent Control Court to be entitled to the amount or amounts in accordance with such settlement.