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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Puducherry - Subsection

Section 12(1)(b) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(b)the building is bona fide required by the landlord for the immediate purpose of demolishing it and such demolition is to be made for the purpose of erecting a new building on the site of the building sought to be demolished.