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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(2) in Tripura Buildings (Lease and Rent Control) Act, 1975

(2)On receipt of such application the Rent Control Court may after giving the landlord and the owner of the building, if he be not the landlord, an opportunity of being heard permit the tenant to get the supply in accordance with the scheme set out in the tenant's application or in accordance with any modified scheme.