Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Puducherry - Subsection

Section 32(2)(b) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(b)Any landlord who recover possession on the ground specified in clause (b) of sub-section (1) of section 12 and fails to carry out the undertaking referred to in clause (b) of sub-section (3) of the said section without any reasonable excuse or fails to comply with the conditions and restrictions prescribed under sub-section (2) of the said section or fails to comply with the order of the authorised officer under sub-section (1) of section 13 shall, on conviction, be punishable with fine which may extend to [two thousand rupees] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.].