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[Cites 0, Cited by 1] [Section 3A(1)] [Section 3A] [Entire Act]

State of Tamilnadu - Subsection

Section 3A(1)(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(a)in the case of a residential building, the landlord requires it for his own occupation or for the occupation of any member of his family and the landlord or the member of his family is not occupying any residential building of his own in the city, town or village concerned;