Section 10(5)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

[Cites 0, Cited by 1] [Section 10(5)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(5)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(b)Where a tenant who is entitled to apply for possession under clause (a) fails to do so within one month from the date on which the right to make the application accrued to him, the Government or the authorized officer shall have power, if the building is required for any of the purposes, or for occupation by any of the officers specified in sub-section (3) of section 3 to give intimation to the landlord that the building is so required, and thereupon, the provisions of sub-sections (5) and (9) of section 3 shall apply to the building:

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State of Tamilnadu - Subsection

Section 10(5)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960