Section 10(2)(vi) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

[Cites 0, Cited by 19] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(vi) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(vi)that where the building is situated in a place other than a hill-station, the tenant has ceased to occupy the building for a continuous period of four months without reasonable cause, or

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State of Tamilnadu - Subsection

Section 10(2)(vi) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960