Section 12(3) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(3)No order directing the allottee to deliver possession of the building shall be passed by the authorized officer under sub-section (1)-(a)on the ground specified in clause (a) of sub-section (1), unless the landlord gives an undertaking that the building shall, on completion of the repairs, be offered to the authorized officer before the expiry of three months from the date of recovery of possession by the landlord or before the expiry of such further period as the authorized officer may, for reasons to be recorded in writing, allow, for reallotment to any person named by the authorized officer; or(b)on the ground specified in clause (b) of sub-section (1), unless the landlord gives an undertaking that the work of demolishing any material portion of the building shall be substantially commenced by him not later than one month, and shall be commenced by him not later than one month, and shall be completed before the expiry of three months from the date he recovers possession of the entire building or before the expiry of such further period as the authorized officer may, for reasons to be recorded in writing, allow.[(3-A) (a) Any person aggrieved by an order passed by the authorized officer under sub-section (1) may, within fifteen days from the date of the receipt of such order, prefer an appeal to the Government and the Government shall pass such order, including extension of time for vacating the building, as they deem fit.(b)On such appeal being preferred, the Government may order stay of further proceedings pending decision on the appeal.]
