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 5] [Entire Act] State of Puducherry - Subsection Section 5(2) in Puducherry Buildings (Lease and Rent Control) Act, 1969 (2)The fair rent for any residential building shall be nine per cent gross return per annum on the total cost of such building.
