Section 12(1) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(1)Notwithstanding anything contained in this Act, on an application made by a landlord of a building in respect of which the Government shall be deemed to be the tenant, the authorised officer shall, if he is satisfied-(a)that the building in bona fide required by the landlord for carrying out repairs which cannot be carried out without the building being vacated, or(b)that the building is bona fide required by the landlord for the immediate purpose of demolishing it and such demolition is to be made for the purpose of erecting a new building on the site of the building sought to be demolished, pass an.order directing the allottee to deliver possession of the building to the landlord before a specified date.
