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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Puducherry - Subsection

Section 32(2)(a) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(a)Any landlord who after the allottee has vacated the building before the date specified in the order passed under clause (a) of sub-section (1) of section 12, fails to commerce the work of repairs without reasonable excuse and any landlord or other person in occupation of the building who fails to comply with the order passed by the authorised officer under sub-section (6) of section 12, shall, on conviction, be punishable with fine which may extend to [two thousand rupees] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.].