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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Puducherry - Subsection

Section 10(2)(vii) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(vii)that the tenant has denied the title of the landlord or claimed a right of permanent tenancy and that such denial or claim was not bona fide,