Section 23 in Puducherry Buildings (Lease and Rent Control) Act, 1969
23. Appeal.
- [(1) Any person aggrieved by an order passed by the Controller may, within 15 days from the date of such order, excluding the time taken to obtain a certified copy of the order, file an appeal in writing to the District Court] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.].(2)on such appeal being preferred, the [District Court] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] may order stay of further proceedings in the matter pending decisions on the appeal.(3)The [District Court] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] shall call for the records of the case from the Controller and after giving the parties an opportunity of being heard and, if necessary after making such further inquiry as he thinks fit either personally or through the Controller, shall decide the appeal.Explanation. - The [District Court] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] may, while confirming the order of eviction passed by the Controller, grant an extension of time to the tenant for putting the landlord in possession of the building.(4)The decision of the [District Court] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] and subject to such decision, an order of the Controller shall be final and shall not be liable to be called in question in any court of law, except as provided in section 25.
