Section 30 in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
30. [ Exemption in the case of certain buildings. [Substituted by Tamil Nadu Act 2 of 1962.]
- Nothing contained in this Act shall apply to-(i)[ any building for a period of five years from the date on which the construction is completed and notified to the local authority concerned; or](ii)any residential building or part thereof occupied by any one tenant if the monthly rent paid by him in respect of that building or part exceeds [four hundred rupees;] [Substituted for the words 'two hundred and fifty rupees' by Tamil Nadu Act 11 of 1964.][x x x] [This clause was omitted by section 2(ii) by Tamil Nadu Act 11 of 1964.](iii)[ any lease of a building under which the object of the tenant is to run the business or industry with the fixtures, machinery, furniture or other articles belonging to the landlord and situated in such building.] [Inserted by Tamil Nadu Act 23 of 1973.]Illustration (1). - Where a dal mill as such is the subject matter of the lease and where the intention of the tenant is to run the business with the machinery in the building in which such dal mill is housed, the Act does not apply to such building.Illustration (2). - Where the lease is of land and building together with fixtures, fittings, cinematograph talkie equipments, machinery and other articles, the Act does not apply to such building.Illustration (3). - Where a hotel building together with the furniture, machinery and other articles necessary for the running of hotel business is leased and the tenant is to run the hotel business in such building, the Act does not apply to such building.Explanation. - For the purposes of [clause (ii)] [Substituted far 'clauses (ii) and (iii)' by Tamil Nadu Act 11 of 1964.], 'tenant' shall include-(a)a person to whom the tenant has transferred his rights under the lease with the written consent of the landlord; and(b)a sub-tenant in any case where the building or part thereof has been sublet with the written consent of the landlord or where the lease confers a right to sub-let.]
