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

State of Puducherry - Subsection

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

(a)A landlord may, subject to the provisions of clause (d), apply to the Controller for an order directing the tenant to put the landlord in possession of the building -
(i)in case it is a residential building, if the landlord requires it for his own occupation or for the occupation of [any member of his family] [Amended by Act No. of 1980 which came into force w.e.f 30.07.1980.] is not occupying a residential building of his own in the Commune concerned;
(ii)in case it is a non-residential building which is used for the purpose of keeping a vehicle or adapted for such use, if the landlord requires it for his own use or for the use of *[any member of his family] and if he or [any member of his family] [Amended by Act No. of 1980 which came into force w.e.f 30.07.1980.] is not occupying any such building of his own in the Commune concerned;
(iii)in case it is any other non-residential building, if the landlord or [any member of his family] [Amended by Act No. of 1980 which came into force w.e.f 30.07.1980.] is not occupying for purposes of a business which he or [any member of his family] [Amended by Act No. of 1980 which came into force w.e.f 30.07.1980.] his carrying on a non-residential building of his own in the Commune concerned: