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

State of Tamilnadu - Subsection

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

(ii)is stationed at a place where on account of military exigencies, he cannot live with his family or dies on active duty and the building is bona fidely required for the residence of his family, the Controller shall, on application made by the landlord or the member of his family, as the case may be, if he is satisfied that the claim of the landlord or the member of his family is bona fide pass an order directing the tenant to put the landlord or the member of his family in possession of the building and if the Controller is not so satisfied, he shall make an order rejecting the application.