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[Cites 0, Cited by 2] [Section 12(1)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(b)that the building is bona fide required by the landlord for the immediate purpose of demolishing it and such demolition is to be made for the purpose of erecting a new building on the site of the building sought to be demolished, pass an.order directing the allottee to deliver possession of the building to the landlord before a specified date.