Section 2(4)(b) in The Chennai City Tenants Protection Act, 1921

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State of Tamilnadu - Subsection

Section 2(4)(b) in The Chennai City Tenants Protection Act, 1921

(b)any person who was a tenant in respect of such land under a tenancy agreement to which this Act is applicable under sub-section (3) of section 1 and who or any of his predecessors in interest had erected any building on such land and who continues in actual physical possession of such land and building, notwithstanding that-

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State of Tamilnadu - Subsection

Section 2(4)(b) in The Chennai City Tenants Protection Act, 1921