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

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State of Tripura - Subsection

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

(b)where a member of the Armed Force of the Union dies while in service or such member is duly retired as stated above and dies within five years of his retirement, his widow who is or become landlords of any premises [shall be entitled to recover possession of such premises] on the ground that the premises are bonafied/required by for occupation by herself or any member of her family (which term shall include [her] [Inserted by The Tripura Buildings (Lease and Rent Control) Second Amendment Act, 1983, w. e. f. 28.6.1983.] or her Husband's parents or other relation ordinari residing with her) and Rent Control Court shall pass decree for eviction on such ground if such widow at the hearing of the suit produces a certificate signed by the Area or Sub-Commander within whose jurisdiction the premises are situated to the effect that --

(i)She is widow of deceased member of the armed forces as aforesaid.

(ii)She does not possess any other suitable residence in the local area where she or the member of her family can reside.

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State of Tripura - Subsection

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