Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Puducherry - Subsection Section 3(b) in Puducherry Buildings (Lease and Rent Control) Act, 1969 (b)to any tenancy or other like relationship created by a grant from the Government in respect of the premises taken on lease or requisitioned, by the Government.
