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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Puducherry - Subsection

Section 2(10)(ii) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(ii)in the case of a non-residential building, had been in continuous association with the tenant for the purpose of carrying on the business of the tenant upto the death of the tenant and continues to carry on such business thereafter, and a person continuing in possession after the termination of the tenancy in his favour, but does not include a person placed in occupation of a building by its tenant or a person to whom the collection of rents or fees in a public market, cart-stand or slaughter-house or of rents for shops has been farmed out or leased by Municipalities or Village or Commune Panchayats;]