Section 3A(5) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(5)Where a building released under sub-section (2) has not been occupied by the landlord or by the member of his family or has not been put to such use for which the release was obtained within the period specified in sub-section (4), but is either let out or kept vacant tire whole or any part of the building, or put to use other than the one of which the release was obtained, such building shall be deemed to have become vacant from the date of the expiry of the period specified in sub-section (4) and the provisions of [sub-sections (1), (1-A), (3), (4), (5), (7) and (9) of section 3] [Added by section 4(8) of the 'Tamil Nadu Buildings (Lease and Rent-Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).] shall apply to such building.]
