Section 1 in Puducherry Buildings (Lease and Rent Control) Act, 1969
1. Short title, extent and commencement.
(1)This Act may be called the Puducherry Buildings (Lease and Rent Control) Act, 1969.(2)It shall extend to the whole of the Union territory of Puducherry.(3)[ It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint:] [The Act came into force from 1st August 1969, vide Extraordinary Gazette No. 88 dated 1-8-1969.]Provided that different dates may be appointed for different provisions of this Act and for different areas and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.(4)[ Omitted] [Omitted by Act No. 8 of 1980 and the Act came into force w.e.f 30.07.1980 vide E.G. No.95 dated 30.07.1980.]
