Section 3(6) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(6)If, in the case of a residential building, the possession of which has been delivered to the authorized officer under sub-section (5) and in the occupation of an officer of the State or Central Government, the fair rent is subsequently fixed at an amount not exceeding twenty-five rupees per month, the said officer shall be deemed to have become the tenant of the landlord on the date on which such fair rent is fixed on the same terms, except as to rent, as obtained between the landlord and the Government on the said date.
