Section 13 in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
13. Authorised officer to give notice to landlord in certain cases.
(1)Where an order directing delivery of possession has been passed by the authorized officer under clause (b) of sub-section (1) of section 12 and the work of demolishing any material portion of the building has not been substantially commenced by the landlord within the period of one month in accordance with his undertaking under clause (b) of sub-section (3) of section 12, the authorized officer may give the landlord notice of his intention to reallot the building to any person named by him. If within fifteen days from the date of receipt of such notice, the landlord does not otter the building to the authorized officer, the authorized officer may re-allot the building to any person named by him on the original terms and conditions and order the landlord to put such person in possession of the building.(2)[ Where, in pursuance of an order passed by the authorized officer under clause (b) of sub-section (1) of section 12, any building is totally demolished and a new building is erected in its place, all the provisions of this Act shall cease to apply to such new building for a period of five years from the date on which the construction of such new building is completed and notified to the local authority concerned.] [Substituted by section 12 of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).]
