Section 3 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
3. Act not to apply to certain premises.
- Nothing in this Act shall apply to(a)any premises owned or promoted by the Central or State Government or Local Authority or a Government undertaking or enterprise or a statutory body or cantonment board;(b)premises owned by a company, university or organization given on rent to its employees as part of service contract;(c)any premises owned by religious or charitable institutions as may be specified by the Government, by notification;(d)any premises owned by Waqf registered under the Waqf Act, 1995 (Central Act 43 of 1995) or to any trust registered under the Indian Trusts Act, 1882 (Central Act 02 of 1982);(e)any other building or category of buildings specifically exempted in public interest by the Government, by notification:Provided that any owner of the premises falling under clauses (a) to (d) wishes that the tenancy agreement entered into by them be regulated under the provisions of this Act, they may inform the Rent Authority of their desire to do so at the time of information of the tenancy agreement under section 4 of this Act.
