Section 7(1) in Tripura Buildings (Lease and Rent Control) Act, 1975
(1)Where the amount of the taxes and cesses payable by landlord in respect of any building to a local authority has increased after fixation of the fair rent, such increase shall be recoverable by the landlord from the tenant :Provided that no such increase exceeding five per centum of the original fair rent shall be so recovered from the tenant.
