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[Cites 0, Cited by 8] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2)(f) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

(f)that the premises or any part thereof are required by the landlord for carrying out any repairs, building, rebuilding, additions, alterations or demolition, for change of its use as a consequence of change of land use by the competent authority;