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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Puducherry - Subsection

Section 14(5) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(5)Nothing in this section shall entitle any landlord of a building in respect of which the Government shall be deemed to be the tenant to make any application under this section.