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[Cites 0, Cited by 2] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(c) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(c)the release from requisition, where any building has been requisitioned under any law for the time being in force other than this Act, whether or not notice of vacancy under sub-section (1) was given by him, shall occupy himself the whole or part of it, or let the whole or part of it to a tenant or allow the whole or part of it to be occupied by any person and any officer empowered by the Government in this behalf may summarily dispossess-
(i)any landlord occupying such building, and
(ii)any tenant or other person to whom the building was let out or allowed by the landlord for occupation, in contravention of the provisions of this sub-section, and the said officer may take possession of the building including any portion thereof which may have been occupied or let, as the case may be. The Government shall be deemed to be the tenant of such building with effect from the date of taking such possession.]