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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Puducherry - Subsection

Section 10(8) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(8)Notwithstanding anything contained in this section, no person who is receiving or is entitled to receive the rent of a building merely as an agent of the landlord shall, except with the previous written consent of the landlord, be entitled to apply for the eviction of the tenant.