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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(7) in Tripura Buildings (Lease and Rent Control) Act, 1975

(7)Where the landlord of a building is a religous, charitable, educational or other public institutions, it may, if the building is needed for the use of the institution, apply to the Rent Control Court, for an order directing the tenant to put the institution in possession of the building.