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[Cites 0, Cited by 6] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(3) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(3)Nothing contained in this section shall entitle the landlord who has recovered possession of the building for repairs to convert a residential building into a non-residential building or a non-residential building into a residential building unless such conversion is permitted by the Controller at the time of passing an order under sub-section (1).