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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Tamilnadu - Subsection

Section 3A(1)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(b)in the case of a non-residential building which is used for the purpose of keeping a vehicle or adapted for such use, the landlord requires it for his own use or for the use of any member of his family and the landlord or the member of his family is not using any such building of his own in the city, town or village concerned;