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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(9)(d) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(d)[ (i) If the [.....] [Added by section 4(7)(ii) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).] officer who takes possession of the building under clause (a) [or under sub-section (1-A)] [Inserted by section 2(2)(d)(i)(B) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1979 (Tamil Nadu Act 1 of 1980).], is of the opinion that the building is not in a tenant table condition, he may prepare or cause to be prepared an estimate of the repairs necessary to make the building tenantable and give notice to the landlord to carry out the repairs within a reasonable time.
(ii)If the landlord fails to make necessary repairs to the building within such reasonable time, the [said] [Substituted for 'authorised' of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1979 (Tamil Nadu Act 1 of 1980).] officer may make such repairs, or allot the building subject to the condition that the allottee shall carry out the repairs according to the aforesaid estimate and deduct the cost of such repairs from the rent payable to the landlord in such monthly installment as may be specified by the [said officer] [Substituted for the words 'authorised officer' by section 2(2)(d)(ii) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1979 (Tamil Nadu Act 1 of 1980).]: