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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(6)(b) in Tripura Buildings (Lease and Rent Control) Act, 1975

(b)Every notice given by landlord under clause (a) shall in so far as it relates to any building other than the one chosen by him for his own occupation, be deemed to be a notice under sub-section (1) and the provisions of sub-section (3) shall thereupon apply in respect of such buildings.