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[Cites 0, Cited by 0] [Section 4A(1)] [Section 4A] [Entire Act]

State of Puducherry - Subsection

Section 4A(1)(d) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(d)the building, whether residential or non-residential whose landlord is a religious, charitable, educational or other public institution, is required for the purpose of such institution.