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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Puducherry - Subsection

Section 10(3)(c) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(c)A landlord who is occupying only a part of a building, whether residential or non-residential may, notwithstanding anything contained in clause (a), apply to the Controller for an order directing any tenant occupying the whole or any portion or the remaining part of the building to put the landlord in possession thereof, if he requires additional accommodation for residential purposes or for purposes of a business which he is carrying on, as the case may be.