Section 13(1) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(1)Where an order directing delivery of possession has been passed by the authorised officer under clause (b) of sub-section (1) of section 12 and the work of demolishing any material portion of the building has not been substantially commenced by the landlord within the period of one month in accordance with his undertaking under clause (b) of sub-section (3) of section 12, the authorised officer may give the landlord notice of his intention to re-allot the building to any person named by him. If within fifteen days from the date of receipt of such notice, the landlord does not offer the building to the authorised officer, the authorised officer may re-allot the building to any person named by him on the original terms and conditions and order the landlord to put such person in possession of the building.
