Section 9(1)(a) in Tripura Buildings (Lease and Rent Control) Act, 1975

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State of Tripura - Subsection

Section 9(1)(a) in Tripura Buildings (Lease and Rent Control) Act, 1975

(a)the landlord shall not claim, receive or stipulate for the payment of-

(i)any premium or other like sum in addition to such fair rent, or

(ii)save as provided in section 6 or section 7, anything in excess of such fair rent :