Section 3A(1) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(1)A landlord may apply to the authorized officer for the release of a building in respect of which a notice has been given under sub-section (1) of section 3 or in respect of which, the Government are, under sub-section (5) of section 3, deemed to be the tenant if-(a)in the case of a residential building, the landlord requires it for his own occupation or for the occupation of any member of his family and the landlord or the member of his family is not occupying any residential building of his own in the city, town or village concerned;(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;(c)in the case of any non-residential building other than the non-residential building mentioned in clause (b), the landlord or any other member of his family requires it for the purpose of his business and the landlord or the member of his family does not occupy any such non-residential building of his own for the purpose of his business in the city, town or village concerned; or(d)the building, whether residential or non-residential, whose landlord is a religious, charitable, educational or other public institution, is required for the purposes of such institution.
