Section 3(10) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(10)Nothing contained in this section shall apply-(a)to a residential building the monthly rent of which does not exceed twenty-five rupees; or(b)to a non-residential building, the monthly rent of which does not exceed fifty rupees; or(c)to a residential building, a part only of which is occupied by the full owner and the whole or any portion of the remaining part of such building is let to any tenant;[Provided that this clause shall not apply to any building, if-(i)the portions occupied by the full owner and the tenant are self-contained and separate units; or(ii)the full owner does not actually occupy the building for residential purposes; or(iii)the full owner is in actual occupation of another residential building; or](d)to any building or buildings in the same city, town or village, owned by any company, association or firm, whether incorporated or not, and bona fide intended solely for the occupation of its officer, servants or agents.Explanation. - In clause (c) "full owner" means a person entitled to the absolute proprietorship of the building.
