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[Cites 0, Cited by 2] [Section 20(1)] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(1)(b) in Tripura Buildings (Lease and Rent Control) Act, 1975

(b)Any person aggrieved by an order passed by the Rent Control Court may, within thirty days from the date of such order, prefer an appeal in writing to the appellate authority having jurisdiction.