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

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

State of Tamilnadu - Subsection

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

(ii)of a non-residential building under sub-section (3) of section 10 lets the whole or part of it to a tenant, shall be deemed to have failed to give notice under this section.

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State of Tamilnadu - Subsection

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