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[Cites 0, Cited by 14] [Section 10(5)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(5)(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(a)Where a landlord who has obtained possession of a building in pursuance of an order under sub-section (3) [or sub-section (3-A)] [Inserted by Tamil Nadu Act 23 of 1973.] does not himself occupy it within one month of the date of obtaining possession or having so occupied it, vacates it without reasonable cause within six months of such date, the tenant who has been evicted may apply to the Controller for an order directing that he shall be restored to possession of the building and the Controller shall make an order accordingly, notwithstanding anything contained in section 3.