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[Cites 0, Cited by 0] [Section 10(3A)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3A)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(b)Notwithstanding anything contained in clause (a), where the landlord or the member of his family produces a certificate from the prescribed authority under the Indian Soldiers (Litigation) Act, 1925 (Central Act IV of 1925), that the landlord is serving under special conditions within the meaning of section 3 of that Act, the application referred to in clause (a) shall be disposed of, as far as may be, within a period of one month and if the claim of the landlord or the member of his family is accepted, the Controller shall pass an order directing the tenant to put the landlord or the member of his family in possession of the building on such date as may be specified in the order which shall not be later than one month from the date of such order.