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[Cites 0, Cited by 1] [Section 33(2)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(2)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(b)Any landlord, who recovers possession on the ground specified in clause (b) of sub-section (1) of section 12 and fails to carry out the undertaking referred to in clause (b) of sub-section (3) of the said section without any reasonable excuse or fails to comply with the conditions and restrictions prescribed under sub-section (2) of the said section or fails to comply with the order of the authorized officer under sub-section (1) of section 13 shall, on conviction, be punishable with fine which may extend to [two thousand rupees] [Substituted for 'one thousand rupees' by section 23(2) of the Tamil Nadu Act 23 or 1973.].