Section 4A(5) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(5)Where a building released under sub-section (2) has not been occupied by the landlord or by the member of his family or has not been put to such use for which the release was obtained within the period specified in sub-section (4), but is either let out or kept vacant the whole or any part of the building, or put to use for a purpose other than the one for which the release was obtained, such building shall be deemed to have become vacant from the date of the expiry of the period specified in sub-section (4) and the provisions of sub-sections (1), (3), (4), (5), (7) and (9) of section 4 shall apply to such buildings].
