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[Cites 0, Cited by 0] [Section 4(8)] [Section 4] [Entire Act]

State of Puducherry - Subsection

Section 4(8)(c) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(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.