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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Puducherry - Subsection

Section 10(3)(b) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(b)Where the landlord of a building whether residential or non-residential, is a religious, charitable, educational or other public institution, it may, if the building is required for the purposes of the institution, apply the Controller subject to the provisions of clause (d), for an order directing the tenant to put the institution in possession of the building.