Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act] State of Puducherry - Subsection Section 7(2)(a) in Puducherry Buildings (Lease and Rent Control) Act, 1969 (a)the landlord shall not claim, receive or stipulate for the payment of, any premium or other like-sum in addition to the agreed rent: