Section 3(7) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(7)In cases not falling under sub-section (5), where the landlord lets the building to any tenant after giving notice to the authorized officer under subsection (1) or sub-section (2) and without having occupied the building himself, or used or permitted the use of the building in any manner by any other person, the tenancy shall be deemed to have been antedated by the number of days during which the landlord was prohibited from letting the building to any tenant by virtue of sub-section (4), and the tenant shall be liable to pay rent for those days also.
