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

[Cites 0, Cited by 0] [Section 4(8)] [Section 4] [Entire Act]

State of Puducherry - Subsection

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

(b)When giving notice as aforesaid, the landlord shall also specify therein -

(i)whether he requires any such building for the occupation of any member of his family or any dependant of his and, if so, where the member of dependant, as the case may be, is residing and the necessity for any change of residence; and

(ii)such other particulars as may be prescribed.

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State of Puducherry - Subsection

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