Section 10(2)(iv) in Puducherry Buildings (Lease and Rent Control) Act, 1969

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Puducherry - Subsection

Section 10(2)(iv) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(iv)that the tenant has been convicted under any law for the time being in force of an offence of using the building or allowing the building to be used for immoral or illegal purposes, or

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State of Puducherry - Subsection

Section 10(2)(iv) in Puducherry Buildings (Lease and Rent Control) Act, 1969