Section 7 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
7. Inspection of vacant buildings by prospective allottees.
- Every landlord who has given notice of a vacancy under section 3(1) of the Act shall afford all reasonable facilities for inspection of the buildings by prospective allottees at such time or times as may be specified by the authorised officer during the period of ten days specified in section 3(3) of the Act and the landlord shall also take all necessary steps for keeping watch over the buildings, its fixtures, fittings and other materials during such inspection.
