Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Puducherry - Subsection Section 5(3) in Puducherry Buildings (Lease and Rent Control) Act, 1969 (3)The fair rent for any non-residential building shall be twelve per cent gross return per annum on the total cost of such building.
