Section 28(a) in Tripura Buildings (Lease and Rent Control) Act, 1975
(a)The executive authority or a municipality or Panchayat shall, on application made in this behalf and on payment of such fee as may, from time to time, be fixed by the State Government, by notification in the Official Gazette, grant to the applicant a certified copy of the extract from the property tax or house tax assessment book of the municipality or Panchayat, as the case may be, showing the value of the building or buildings in respect of which application has been made, relating to the period special filed in the application.
