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[Cites 0, Cited by 118] [Section 10(3)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3)(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(a)A landlord may, subject to the provisions of clause (d), apply to the Controller for an order directing the tenant to put the landlord in possession of the building-
(i)in case it is a residential building, if the landlord requires it for his own occupation or for the occupation of [any member of his family] [Substituted for 'his son' by Tamil Nadu Act 23 of 1973.] and if he or [any member of his family] [Substituted for the words 'his son' by Tamil Nadu Act 23 of 1973.] is not occupying a residential building of his own in the city, town or village concerned;
(ii)in case it is a non-residential building which is used for the purpose of keeping a vehicle or adopted for such use, if the landlord requires it for his own use or for the use of [any member of his family] [Substituted for 'his son' by Tamil Nadu Act 23 of 1973.] and if he or [any member of his family] [Substituted for 'his son' by Tamil Nadu Act 23 of 1973.] is not occupying any such building in the city, town or village concerned which is his own;
(iii)in case it is any other non-residential building, if the landlord or [any member of his family] [Substituted for the words 'his son' by Tamil Nadu Act 23 of 1973.] is not occupying for purposes of a business which he or [any member of his family] [Substituted for the words 'his son' by Tamil Nadu Act 23 of 1973.] is carrying on, a non-residential building in the city, town or village concerned which is his own: