Section 4(8)(a) in Puducherry Buildings (Lease and Rent Control) Act, 1969

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State of Puducherry - Subsection

Section 4(8)(a) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(a)Where a landlord has two or more residential buildings in the same Commune and they have not been already let by him, then within fifteen days from the date on which this Act comes into force in the said Commune or part thereof, or from the date on which the landlord commenced to have more than one such building, whichever is later, the landlord may choose any one of such buildings for his own occupation and shall give notice to the authorised officer of the building so chosen by him and of every other building not so chosen.

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State of Puducherry - Subsection

Section 4(8)(a) in Puducherry Buildings (Lease and Rent Control) Act, 1969