Section 2(6A) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(6A)[ "member of his family" in relation to a landlord means his spouse, son, daughter, grand-child or dependent parent;] [This clause was inserted by section 3(3) of the Tamil Nadu Buildings (Lease and Rent Control) Amendments Act, 1973 (Tamil Nadu Act 23 of 1973).]
