Section 10(7) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(7)Where an application under sub-section, (2) or sub-section (3) or sub-section (3-A) for evicting a tenant has been rejected by the Controller, the tenancy shall, subject to the provisions of this Act, be deemed to continue on the same terms and conditions as before and shall not be terminable by the landlord except on any of the grounds mentioned in sub-section (2) or sub-section (3) or sub-section (3-A):Provided that nothing in this sub-section shall be deemed to prevent a landlord who has made an application for evicting a tenant on any of the grounds mentioned in sub-section (2) or [sub-section (3) or sub-section (3-A)] [Substituted for the word, brackets and figure 'sub-section (3)' by section 10(5) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973, (Tamil Nadu Act 23 of 1973).] from applying again, when the previous application is pending to the Controller for evicting the tenant on any of the other grounds mentioned in sub-section (2) or sub-section (3) or sub-section (3-A).
