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

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

State of Tamilnadu - Subsection

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

(c)in the case of any non-residential building other than the non-residential building mentioned in clause (b), the landlord or any other member of his family requires it for the purpose of his business and the landlord or the member of his family does not occupy any such non-residential building of his own for the purpose of his business in the city, town or village concerned; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

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