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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(1)(a) in Tripura Buildings (Lease and Rent Control) Act, 1975

(a)Every landlord may within fifteen days before completion and shall, within fifteen days after the construction or reconstruction of a building intended to be let out or after a building becomes vacant by his ceasing to occupy it, or by the termination of a tenancy, or by release from requisition by the State Government or any other competent authority, give notice of the availability or vacancy in writing to the Accommodation Controller.