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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Puducherry - Subsection

Section 4A(2) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(2)The authorised officer, may, if he is satisfied that the claim of the landlord is bona fide and reasonable make an order releasing the building subject to such conditions and restrictions as may be think fit and if he is not so satisfied, make an order rejecting the application made under sub-section (1).