Section 3(3) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(3)[If within ten days of the receipt by the authorized officer of a notice from the landlord under sub-section (1) or sub-section (2)] [Substituted for the words, brackets and figure 'If, within seven days of the receipt by the authorized officer of a notice under sub-section (1)' by section 4(3) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).], the Government or the authorized officer do or does not intimate to the landlord in writing that the building is required for the purposes of the State or Central Government or of any local authority or of any public institution under the control of any such Government or for the occupation of any officer of such Government, the landlord shall be at liberty to let the building to any tenant or to occupy it himself.[(3-A) The Government may, on an application made by the landlord, within fifteen days from the date of the communication of the intimation by the authorized officer under sub-section (3) rectify any error apparent on the face of the record.] [Inserted by section 4(4) by section 4(3) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).]
