Section 6(3) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(3)[ Where the fair rent of any building has been fixed before the date of the commencement of the Puducherry Buildings (Lease and Rent Control) (Amendment) Act, 1980, the landlord or the tenant may apply to the Controller to refix the fair rent in accordance with the provisions of section 5 and on such application, the Controller may refix the fair rent.] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.]
