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State of Puducherry - Section

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

3. Act not to apply to certain premises.

- Nothing in this Act shall apply -
(a)to any premises belonging to the Government; or
(b)to any tenancy or other like relationship created by a grant from the Government in respect of the premises taken on lease or requisitioned, by the Government.