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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Puducherry - Subsection

Section 12(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 the repairs which cannot be carried out without the building being vacated, or