Section 12(11) in Tripura Buildings (Lease and Rent Control) Act, 1975
(11)Notwithstanding anything contained in sub-sections (1) to (10) no order for eviction or for putting the landlord in possession shall be passed-(i)against any tenant who is engaged in any employment or class of employment notified by the Government as an essential service for the purpose of this sub-section,unless the landlord is himself engaged in any employment or class of employment which has been so notified, and the landlord requires the building for his own occupation ; or(ii)in respect of any building which has been let for use as an educational institution, and is actually being used as such, the institution being recognised by the State Government or any authority empowered by the State Government in this behalf, so long as such recognition continues.
