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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Puducherry - Subsection

Section 17(5)(b) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(b)be paid to the tenant by the landlord, if the landlord had cut off or withheld the amenities or was in any way responsible for the amenities being cut off or withheld frivolously and vexatiously.