Section 4(9)(d) in Puducherry Buildings (Lease and Rent Control) Act, 1969

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State of Puducherry - Subsection

Section 4(9)(d) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(d)[ (i) If the authorised officer who takes possession of the building under clause (a), is of the opinion that the building is not in a tenantable condition, he may prepare or cause to be prepared an estimate of the repairs necessary including white-washing to make the building tenantable and give notice to the landlord to carry out the repairs within a reasonable time; [Inserted by Act No.8 of 1980 which came into force w.e.f 30.07.1980.]

(ii)If the landlord fails to make necessary repairs to the building within such reasonable time, the authorised officer may make such repairs including whitewashing or allot the building subject to the condition that the allot the building subject to the condition that the allotee shall carry out the repairs including whitewashing according to the aforesaid estimate and deduct the cost of such repairs from the rent payable to the landlord in such monthly instalments as may be specified by the authorised officer:

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State of Puducherry - Subsection

Section 4(9)(d) in Puducherry Buildings (Lease and Rent Control) Act, 1969