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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(5)(b) in Tripura Buildings (Lease and Rent Control) Act, 1975

(b)An order passed by the Rent Control Court under clause (b) of sub-section (4) shall not debar the aggrieved party from establishing his claim in any competent Court.