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

State of Tripura - Subsection

Section 12(6) in Tripura Buildings (Lease and Rent Control) Act, 1975

(6)A tenant whose building has been renovated under subsection (5) shall be liable to pay enhanced rent so as to assure the landlord a rent equal to the rent for a similar building with similar amenities in the locality.