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[Cites 0, Cited by 0] [Section 12(11A)] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(11A)(a) in Tripura Buildings (Lease and Rent Control) Act, 1975

(a)a landlord, who is a member of armed force of the Union or who was such member and is duly retired which term shall include premature retirement, shall be entitled to recover possession of any premises on the ground the premises are bonafied/required by him for occupation by himself or any member of his family (which term shall include parent or other relation ordinarily residing with him and dependent on him), and Rent Control Court shall pass a decree for eviction on such ground if the landlord at the hearing of the suit produces a certificate signed by the Head of his services or his Commanding Officer to the effect that-
(i)he is presently a member of the armed forces of the Union or he was such member and is now a duly retired ex-serviceman ;
(ii)he does not possess any other suitable residence in the local area where he or the members of his family can reside ;