Section 7(1)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

[Cites 0, Cited by 1] [Section 7(1)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(1)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(b)save as provided in clause (a), any premium or other like sum or any rent paid in addition to, or in excess of, such fair rent, whether before or after the date of the commencement of this Act, in consideration of the grant, continuance or renewal of the tenancy of the building after the date of such commencement, shall be refunded by the landlord to the person by whom it was paid or at the option of such person, shall be otherwise adjusted by the landlord:

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State of Tamilnadu - Subsection

Section 7(1)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960