Section 10(2)(iii) in Puducherry Buildings (Lease and Rent Control) Act, 1969

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Puducherry - Subsection

Section 10(2)(iii) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(iii)that the tenant has committed or caused to be committed such acts of waste as are likely to impair materially the value of utility of the buildings, or

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State of Puducherry - Subsection

Section 10(2)(iii) in Puducherry Buildings (Lease and Rent Control) Act, 1969