Section 10(7) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(7)Where an application under sub-section (2) or [sub-section (3) or sub-section (3-A) or sub-section (3-B)] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] for evicting a tenant has been rejected by the Controller, the tenancy shall, subject to the provisions of this Act, be deemed to continue on the same terms and conditions as before and shall not be terminable by the landlord except on any of the grounds mentioned in sub-section (2) or sub-section (3) [or sub-section (3-A) or sub-section (3-B)] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.]Provided that nothing in this sub-section shall be deemed to prevent a landlord who has made an application for evicting a tenant on any of the grounds, mentioned in sub-section (2) or [sub-section (3) or sub-section (3-A) or sub-section (3-B)] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] from applying again, when the previous application is pending, to the Controller for evicting the tenant on any of the other grounds mentioned in subsection (2) or [sub-section (3)or sub-section (3-A) or sub-section (3-B)] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.].
