Section 19 in Puducherry Buildings (Lease and Rent Control) Act, 1969
19. Decisions which have become final not to be reopened.
- [Any application under section 4-A or section 12, and any application under sub-section (2) or sub-section (3) or sub-section (3-A) of section 10 or under section 14, 15 or 16 shall be summarily rejected by the authorised officer or the Controller, as the case may be, if such application] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] raises between the same parties or between parties under whom they or any of them claim, substantially the same issues as have been finally decided or as purport to have been finally decided in a former proceeding under this Act.
