Section 22(2) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(2)[ The landlord shall not, while making repairs, render the building uninhabitable by digging up the floor or by removing any door or window or by causing any other damage to any part of the building.] [Section 22 was renumbered as sub-section (1) thereof and sub-section (2) was added to that section by section 17 of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).]
