Section 37(1)(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(1)(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(a)for, or on account of, or in respect of any sentence passed or deemed to have been passed, any decision given or deemed to have been given, or any act ordered or deemed to have been ordered or done or deemed to have been done by him, in exercise of any jurisdiction or power purporting to have been conferred on him by or under this Act; or

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State of Tamilnadu - Subsection

Section 37(1)(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960