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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Puducherry - Section Section 21 in Puducherry Buildings (Lease and Rent Control) Act, 1969 21. Conversion into non-residential buildings. - No residential building shall be converted into a non-residential building except with permission in writing of the Controller.
