Section 4(1)(i) in Puducherry Buildings (Lease and Rent Control) Act, 1969

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State of Puducherry - Subsection

Section 4(1)(i) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(i)of a residential building under sub-section (3) of section 10 lets the [whole or part] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980 vide E.G. No.95 dated 30.07.1980.] or part of it to a tenant,

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State of Puducherry - Subsection

Section 4(1)(i) in Puducherry Buildings (Lease and Rent Control) Act, 1969