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 3A(1)] [Section 3A] [Entire Act]

State of Tamilnadu - Subsection

Section 3A(1)(d) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(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.