Section 30 in Puducherry Buildings (Lease and Rent Control) Act, 1969
30. Certified extracts from Property Tax Assessment Register.
- The Officer-in-Charge of Property Tax Assessment Register shall, on application made in this behalf and on payment of two rupees per entry relating to each year, grant to the applicant a certified copy of the extract from the said Register showing the rental value of the building or buildings in respect of which application has been made relating to the period specified in the application. Such certified copy shall be received as evidence of the facts stated therein, in proceedings under this Act.
