Section 4(8)(d) in Puducherry Buildings (Lease and Rent Control) Act, 1969

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State of Puducherry - Subsection

Section 4(8)(d) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(d)Any landlord who is aggrieved by any order passed by the authorised officer under clause (c) may, within seven days from the date of receipt of such order, prefer an appeal in writing to the accommodation appellate authority; and the said authority shall, after such enquiry as it may consider necessary, pass such orders on the appeal as it may think fit. On such appeal being preferred, the said authority may order stay of further proceedings in the matter pending decision on the appeal.

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State of Puducherry - Subsection

Section 4(8)(d) in Puducherry Buildings (Lease and Rent Control) Act, 1969