Section 3(4) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(4)Where intimation is given under sub-section (1), the landlord shall not let the building to a tenant or occupy it himself or use or permit the use of the building in any manner by any other person before the expiry of this period of [ten days] [Substituted for the words 'seven days' by section 4(5) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).] specified in sub-section (3), unless in the mean time he has received intimation from the authorized officer that the building is not required for the purposes, or for occupation by any of the officers, specified in that sub-section.
