Section 2(5) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(5)[ "Controller" means any person appointed by the Government, by notification in the Official Gazette to exercise the powers and perform the functions of a Controller under this Act for such area as may be specified in the notification] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980 vide E.G. No.95 dated 30.07.1980.];
