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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Puducherry - Subsection

Section 10(3)(d) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(d)Where the tenancy is for a specified period agreed upon between the landlord and the tenant, the landlord shall not be entitled to apply under this subsection before the expiry of such period.