Section 6(1) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(1)When the fair rent of a building has been fixed [or refixed] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] under this Act, no further increase in such fair rent shall be permissible except in cases where some addition, improvement or alteration has been carried out at the landlord's expense and if the building is then in the occupation of a tenant, at his request:Provided that the fair rent as increased under this sub-section shall not exceed the fair rent payable under this Act for a similar building in the same locality with such addition, improvement or alternation and it shall not be chargeable until such addition, improvement or alteration has been completed:Provided further that any dispute between the landlord and the tenant in regard to any increase claimed under this sub-section shall be decided by the Controller.
