Section 12(3)(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

[Cites 0, Cited by 2] [Section 12(3)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(3)(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(a)on the ground specified in clause (a) of sub-section (1), unless the landlord gives an undertaking that the building shall, on completion of the repairs, be offered to the authorized officer before the expiry of three months from the date of recovery of possession by the landlord or before the expiry of such further period as the authorized officer may, for reasons to be recorded in writing, allow, for reallotment to any person named by the authorized officer; or

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State of Tamilnadu - Subsection

Section 12(3)(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960