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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(2)(a) in Tripura Buildings (Lease and Rent Control) Act, 1975

(a)notwithstanding anything contained in any contract, the rent payable for the building in case it is a building falling under clause (i) or clause (ii) of the proviso to sub-section (2) of section 5 shall be, where the property tax or house tax has been fixed by the local authority, the maximum rent that may be fixed by the Rent Control Court as provided for in sub-section (2) of section 5, or the agreed rent whichever is less, and in cases where no property tax or house tax has been fixed for the building or where it has been fixed not on a rental basis, the agreed rent ;