Section 11 in The Chennai City Tenants Protection Act, 1921
11. Notice before institution of suits or applications against tenants.
- No suit in ejectment or applications under section 41 of the Presidency Small Cause Courts Act, 1882 (Central Act XV of 1882) shall be instituted or presented against a tenant until the expiration of three months next after notice in writing has been given to him requiring him to surrender possession of the land and building, and offering to pay compensation for the building and trees, if any, and stating the amount thereof.[A copy of such notice shall, at the same time, be sent, in the case of property situated in the City of [Chennai] [[This paragraph was substituted for the original paragraph by section 8 of the Madras City Tenants' Protection (Amendment) Act, 1955 (Tamil Nadu Act XIX of 1955).These amendments by way of substitution were made by section 7 of the Chennai City Tenants' Protection (Amendment) Act, 1979 (Tamil Nadu Act 2 of 1980), which shall be deemed to have come into force on the 9 th January 1974.]], to the Commissioner of the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], or, in the case of property situated in any municipal town, township or village] to which this Act is extended, to the executive authority of the municipality or township or the executive officer of the panchayat, as the case may be, or any other authority as may be notified by the Government.]
