Section 12(11A) in Tripura Buildings (Lease and Rent Control) Act, 1975
(11A)[ Notwithstanding anything contained in this Act-(a)a landlord, who is a member of armed force of the Union or who was such member and is duly retired which term shall include premature retirement, shall be entitled to recover possession of any premises on the ground the premises are bonafied/required by him for occupation by himself or any member of his family (which term shall include parent or other relation ordinarily residing with him and dependent on him), and Rent Control Court shall pass a decree for eviction on such ground if the landlord at the hearing of the suit produces a certificate signed by the Head of his services or his Commanding Officer to the effect that-(i)he is presently a member of the armed forces of the Union or he was such member and is now a duly retired ex-serviceman ;(ii)he does not possess any other suitable residence in the local area where he or the members of his family can reside ;(b)where a member of the Armed Force of the Union dies while in service or such member is duly retired as stated above and dies within five years of his retirement, his widow who is or become landlords of any premises [shall be entitled to recover possession of such premises] on the ground that the premises are bonafied/required by for occupation by herself or any member of her family (which term shall include [her] [Inserted by The Tripura Buildings (Lease and Rent Control) Second Amendment Act, 1983, w. e. f. 28.6.1983.] or her Husband's parents or other relation ordinari residing with her) and Rent Control Court shall pass decree for eviction on such ground if such widow at the hearing of the suit produces a certificate signed by the Area or Sub-Commander within whose jurisdiction the premises are situated to the effect that --(i)She is widow of deceased member of the armed forces as aforesaid.(ii)She does not possess any other suitable residence in the local area where she or the member of her family can reside.Explanation. - (1) For the purpose of clause (a) of this section the words "the Head of this Service" in the case of officers retired from the INDIAN ARMY includes the area Commander, in the case of Officers retired from INDIAN NAVY includes the Flag Officer Commanding-in-Charge, and in the case of Officers retired from the INDIAN AIR FORCES include the Station Commander.
