Section 3(9)(c) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

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State of Tamilnadu - Subsection

Section 3(9)(c) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(c)Any landlord, tenant, or other person or any officer, local authority or public institution, liable to be summarily dispossessed under clause (a) I [or under sub-section (1-A)] [Inserted by section 2(2)(c) of the Tamil Nadu Building (Lease and Rent Control) Amendment Art, 1979(Tamil Nadu Act 1 of 1980).] shall pay to the Government -

(i)The fair rent payable for the building under the provisions of this Act for the period of his or its occupation or possession thereof as described in the clause, whether such period was before or after the date of the commencement of this Act; and

(ii)the expenses, if any, incurred by the Government in effecting such summary dispossession, as determined by them (which determination shall be final)

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State of Tamilnadu - Subsection

Section 3(9)(c) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960