Section 22(2) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(2)[ The landlord shall not, while making repairs render the building uninhabitable by digging up the floor or by removing any door or window or by causing any other damage to any part of the building] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.].
