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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Puducherry - Subsection

Section 10(5)(a) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(a)Where a landlord who has obtained possession of a building in pursuance of an order under sub-section (3) [or sub-section (3-A) or sub-section (3-B)] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] does not himself occupy it within one month of the date of obtaining possession or having so occupied it, vacates it without reasonable cause within six months of such date, the tenant who has been evicted may apply to the Controller for an order directing that he shall be restored to possession of the building and the Controller shall make an order accordingly, notwithstanding anything contained in section 4.