Section 3A(4) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(4)A building released in pursuance of an order made under sub-section (2) shall, within thirty days of the date of the receipt of the order or such further period as may be allowed by the authorized officer, be occupied by the landlord or by the member of his family for whose occupation the building was required to be released or shall be put to such use for which the release was obtained.
