Section 12(2)(b) in Tripura Buildings (Lease and Rent Control) Act, 1975

[Cites 0, Cited by 2] [Section 12(2)] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(2)(b) in Tripura Buildings (Lease and Rent Control) Act, 1975

(b)If the Rent Control Court, after giving the tenant a reasonable opportunity of showing cause against the application, is satisfied that the tenant has not paid or tendered the rent due by him in respect of the building within fifteen days after the expiry of the time fixed in the agreement of tenancy with his landlord or in the absence of any such agreement by the last day of the month next following that for which the rent is payable and such default has continued for three months within a period of twelve months, it shall make an order directing the tenant to put the landlord in possession of the building, and if it is not satisfied it shall make an order rejecting the application thereof by him :

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State of Tripura - Subsection

Section 12(2)(b) in Tripura Buildings (Lease and Rent Control) Act, 1975