Section 4(3) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(3)[If within ten days of the receipt by the authorised officer of a notice from the landlord under sub-section (1),] [Substituted by Act No.8 of 1980 which came into force w.e.f 30.07.1980 vide E.G. No.95 dated 30.07.1980.] or sub-section (2), the Government or the authorised officer do or does not intimate to the landlord in writing that the building is required for the purposes of the Government of the Union territory or a State or Central Government or of any local authority or of any public institution under the control of any such Government or for the occupation of any officer of such Government, the landlord shall be at liberty to let the building to any tenant or to occupy it himself.[(3-A) The Government may, on the application made by the landlord, within fifteen days from the date of the communication of the intimation by the authorised officer under sub-section (3) rectify any error apparent on the face of the record] [Substituted by Act No.8 of 1980 which came into force w.e.f 30.07.1980 vide E.G. No.95 dated 30.07.1980.].
