Section 12(3)(b) in Puducherry Buildings (Lease and Rent Control) Act, 1969

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Puducherry - Subsection

Section 12(3)(b) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(b)on the ground specified in clause (b) of sub-section (1), unless the landlord gives an undertaking that the work of demolishing any material portion of the building shall be substantially commenced by him not later than one month, and shall be completed before the expiry of three months from the date he recovers possession of the entire building or before the expiry of such further period as the authorised officer may, for reasons to be recorded in writing, allow.

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State of Puducherry - Subsection

Section 12(3)(b) in Puducherry Buildings (Lease and Rent Control) Act, 1969