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

State of Tripura - Subsection

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

(a)The State Government may, by general or special order notified in the Official Gazette, confer on such officers and authorities not below the rank of a subordinate judge the powers of appellate authorities for the purposes of this Act in such areas or in such classes as may be specified in the order.