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[Cites 0, Cited by 0] [Section 4(9)] [Section 4] [Entire Act]

State of Puducherry - Subsection

Section 4(9)(c) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(c)Any landlord tenant or other person or any officer, local authority or public institution liable to be summarily dispossessed under clause (a), shall pay to the Government -
(i)the fair rent payable for the building under provisions of this Act for the period of his occupation or possession thereof as described in that clause, and
(ii)the expenses, if any, incurred by the Government in effecting such summary dispossession, as determined by them (which determination shall be final).