Section 10(2)(iii) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

[Cites 0, Cited by 107] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(iii) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(iii)that the tenant has committed or caused to be committed such acts of waste as are likely to impair materially the value or utility of the building, or

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State of Tamilnadu - Subsection

Section 10(2)(iii) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960