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

State of Tripura - Subsection

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

(c)The Accommodation Controller shall allot the building vested in him under sub-section (5) or sub-section (6) to persons mentioned in sub-section (3) according to the rules and priorities prescribed by the State Government.