Section 14(3) in Tripura Buildings (Lease and Rent Control) Act, 1975
(3)If the tenant satisfies the Rent Control Court that the amenities were cut off or withheld with a view to compel him to vacate the building or to pay an enhanced rent, the Rent Control Court may pass an interim order, directing the landlord to restore the amenities immediately, pending the enquiry referred to in sub-section (4).Explanation. - An interim order may be passed under this sub-section without giving notice to the landlord. Any interim order so passed may be modified or cancelled by final order, and the Rent Control Court may give effect to such modification or cancellation.
