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[Cites 0, Cited by 0] [Section 238] [Entire Act]

State of Tamilnadu - Subsection

Section 238(3) in Tamil Nadu District Municipalities Act, 1920

(3)If any building or room referred to in sub-section (1) has been sublet, the landlord of the lodgers, tenants, or other actual inmates of the same, shall, for the purposes of this section, be deemed to be the owner of the building or room.