Section 1 in Tripura Buildings (Lease and Rent Control) Act, 1975
1. Short title, extent, application and commencement.
(1)This Act may be called the Tripura Buildings (Lease and Rent Control) Act,1975.(2)It extends to the whole of the State of Tripura.(3)It applies at the first instance to the areas mentioned in the Schedule and the State Government may, by a notification in the Official Gazette, apply all or any provisions of this Act to any other area in the State with effect from such date as may be specified in the notification and may, by like notification, cancel or modify such notification or withdraw the application of all or any of the provisions of this Act from any area mentioned in the Schedule :Provided that this Act shall not apply-(a)to any premise belonging to any local authority,(b)to any premise belonging to or requisition by the Government, or(c)to any tenancy created by the government in respect of any premise taken on lease by the Government.(4)It shall be deemed to have come into force on and from the first day of January, 1975.
