Section 4(8) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(8)(a)Where a landlord has two or more residential buildings in the same Commune and they have not been already let by him, then within fifteen days from the date on which this Act comes into force in the said Commune or part thereof, or from the date on which the landlord commenced to have more than one such building, whichever is later, the landlord may choose any one of such buildings for his own occupation and shall give notice to the authorised officer of the building so chosen by him and of every other building not so chosen.(b)When giving notice as aforesaid, the landlord shall also specify therein -(i)whether he requires any such building for the occupation of any member of his family or any dependant of his and, if so, where the member of dependant, as the case may be, is residing and the necessity for any change of residence; and(ii)such other particulars as may be prescribed.(c)The authorised officer may, if he is satisfied that the residential building is required bona fide for the occupation of any member of the family of the landlord or of any of his dependants, make an order permitting the landlord to allow such member or dependant, as the case may be, to occupy the residential building for a specified or an unspecified period; and if the authorised officer is not so satisfied, he shall make an order refusing such permission.(d)Any landlord who is aggrieved by any order passed by the authorised officer under clause (c) may, within seven days from the date of receipt of such order, prefer an appeal in writing to the accommodation appellate authority; and the said authority shall, after such enquiry as it may consider necessary, pass such orders on the appeal as it may think fit. On such appeal being preferred, the said authority may order stay of further proceedings in the matter pending decision on the appeal.(e)(i)Every notice given by the landlord under clause (a) shall, in so far as it relates to any residential building other than the one chosen by him for his own occupation, be deemed to be a notice under sub-section (1).(ii)If, the case of a residential building governed by clause (b), the notice specified that the residential building is required for the purposes mentioned in sub-clause (i) of that clause, the provisions of sub-section (3) shall apply as if the notice had been given by the landlord under sub-section (1) immediately after the lapse of the period of seven days from the date of receipt by the landlord of the order passed by the authorised officer, or if an appeal has been preferred to the accommodation appellate authority against that order within that period, as if notice had been given as aforesaid by the landlord on the date of the order passed on the appeal.
