Section 12(3)(a) in Puducherry Buildings (Lease and Rent Control) Act, 1969

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Puducherry - Subsection

Section 12(3)(a) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(a)on the ground specified in clause (a) of sub-section (1), unless the landlord gives an undertaking that the building shall, on completion of the repairs, be offered to a authorised officer before the expiry of three months from the date of recovery of possession by the landlord or before the expiry of such further period as the authorised officer may, for reasons to be recorded in writing, allow, for reallotment to any person named by the authorised officer, or

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State of Puducherry - Subsection

Section 12(3)(a) in Puducherry Buildings (Lease and Rent Control) Act, 1969