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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Puducherry - Subsection

Section 10(3)(e) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(e)The Controller shall, if he is satisfied that the claim of the landlord is bona fide, make an order directing the tenant to put the landlord in possession of the building on such date as may be specified by the Controller and if the Controller is not so satisfied he shall make an order rejecting the application: