Section 23(3) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(3)The [District Court] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] shall call for the records of the case from the Controller and after giving the parties an opportunity of being heard and, if necessary after making such further inquiry as he thinks fit either personally or through the Controller, shall decide the appeal.Explanation. - The [District Court] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] may, while confirming the order of eviction passed by the Controller, grant an extension of time to the tenant for putting the landlord in possession of the building.
