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[Cites 0, Cited by 0] [Section 275] [Entire Act]

State of Tamilnadu - Subsection

Section 275(3) in Chennai City Municipal Corporation Act, 1919

(3)If any building or room referred to in sub-section (1) has been sub-let, the landlord of the lodgers, tenants or other actual inmates of the same shall, for the purposes of this section, be deemed to be the owner of the building or room.