Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(2)(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(a)Any landlord, who after the allottee has vacated the building before the date specified in the order passed under clause (a) of sub-section (1) of section 12, fails to commence the work of repairs without reasonable excuse and any landlord or other person in occupation of the building who fails to comply with the order passed by the authorized officer under sub-section (6) of section 12 shall, on conviction, be punishable with fine which may extend to [two thousand rupees] [Substituted for the words 'one thousand rupees' by Tamil Nadu Act 23 or 1973.].