Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Puducherry - Subsection Section 2(1) in Puducherry Buildings (Lease and Rent Control) Act, 1969 (1)"accommodation appellate authority" means an officer appointed, by notification in the Official Gazette, to function as accommodation appellate authority under this Act;
