Section 26 in Puducherry Buildings (Lease and Rent Control) Act, 1969
26. Order under the Act to be binding on the sub-tenants.
- Any order for the eviction of a tenant passed under this act shall be binding on all sub-tenants who were made parties in the application for eviction but any person who became a sub-tenant after the date of the application for eviction shall be bound by the order of eviction and be evicted as if he were a party to the proceedings, provided that such order was not obtained by fraud or collusion.
