Section 6 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
6. Particulars to be furnished by the landlord applying for the release of the building.
- The following particulars shall be furnished by the landlord under section 3-A of the Act, namely:-(1)Door number of the building and accommodation available in the building;(2)Name and address of the landlord;(3)Particulars of other buildings owned by the landlord;(4)Particulars of accommodation, rent paid, etc., of the building in which the landlord now resides;(5)Whether the building is required for his own occupation, if so, the reason therefor. If the building is not required for his own occupation, whether it is required for the occupation of any member of his family, if so, the name of such persons;(6)Number of buildings owned by the member of the family, and particulars of such buildings;(7)Where such member is now living;(8)Need for that member to change his residence;(9)Rent of the building; and(10)Income of the landlord and whether he can afford to forego the rental income.
