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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(9)(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(a)
(i)Any office re empowered by the Government in this behalf may summarily dispossess any landlord, tenant or other person occupying any building in contravention of the provisions of this section or any landlord who fails to deliver to the Government possession of any building in accordance with the provisions of sub-section (5) and may take possession of the building including any portion thereof which may have been sub-let. The Government shall be deemed to be the tenant of such building with effect from the date of taking such possession.
(ii)Any such officer as is referred to in sub-clause (i) [or under sub-section (1-A)] [Inserted by section 2(2)(b) of the Tamil Nadu Building (Lease and Bent Control) Amendment Act, 1979 (Tamil Nadu Act 1 of 1980).] may summarily dispossess any officer, local authority or public institution continuing to occupy, or failing to deliver possession of, any building in respect of which the Government shall be deemed to be the tenant by virtue of this section, after the termination of his or its licence to occupy such building and take possession of the building including any portion thereof which may have been sub-let.