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[Cites 0, Cited by 2] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(5) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(5)No thing contained in this section shall entitled the landlord who has recovered possession of the building for repairs to convert a residential building into a non-residential building or a non-residential building into a residential building unless such conversion is permitted by the authorized officer at the time of passing an order under clause (a) of sub-section (1).