Section 2(3) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(3)[ "Controller" means any person appointed by the Government by notification, to exercise the powers of a controller under this Act for such area as may be specified in the notification;] [Clause (3) was substituted by section 3(1) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).]
