Section 12(6) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(6)If, after the allottee has delivered possession, the landlord fails to commence the work or repairs within one month from the date of such delivery or failure to complete the work before the expiry of three months from the date of such delivery or before the expiry of the further period allowed under clause (a) of sub-section (3) or having completed the work fails to offer the building to the authorized officer, the authorized officer may suo motu or on application, order the reallotment of the building to any person named by him; and on such order being made, the landlord and any other person who may be in occupation shall put the allottee in possession of the building.
