Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Puducherry - Subsection

Section 14(1)(a) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(a)that the building is bona fide required by the landlord for carrying out repairs which cannot be carried out without the building being vacated, or