Section 18 in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975
18. The Buildings (Lease and Rent Control) Act not to apply.
- The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (Tamil Nadu Act 18 of 1960)-(a)shall not apply to any building belonging to or vesting in the corporate authority;(b)shall not apply as against the corporate authority to any tenancies or like relationship created by the corporate authority in respect of any such building;(c)but shall apply to any building let to the corporate authority.
