Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 3A] [Entire Act]

State of Tamilnadu - Subsection

Section 3A(2) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(2)The authorized officer may, if he is satisfied that the claim of the landlord is bona fide and reasonable, make an order releasing the building subject to such conditions and restrictions as he may think fit and if he is not so satisfied make an order rejecting the application made under sub-section (1).