Section 3(1) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(1)(a)(i)Every landlord shall, within seven days after the building becomes vacant,-(A)by his ceasing to occupy it, or(B)by the termination of tenancy, or(C)by the eviction of the tenant, or(D)where any such building has been requisitioned under any law for the time being in force other than this Act, by release from such requisition, give notice of the vacancy in writing to the officer authorised in that behalf by the Government.(ii)Every tenant shall, within seven days after the building becomes vacant, by his ceasing to occupy it or by the termination of his tenancy, give notice of the vacancy in writing to the officer authorized in that behalf by the Government.Explanation I. - A landlord who, having obtained possession-(i)of a residential building under sub-section (3) of section 10 lets the [whole or part] [Substituted for the word 'whole' by section 4(l)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).] of it to a tenant; or(ii)of a non-residential building under sub-section (3) of section 10 lets the whole or part of it to a tenant, shall be deemed to have failed to give notice under this section.Explanation II. - A buyer-(i)who having obtained vacant possession of a building in pursuance of a sale of such building, lets, the [whole or part] [Substituted for the word 'whole' by the Tamil Nadu Act 23 of 1973.] of it to a tenant, or allows the [whole or part] [Substituted for the word 'whole' by the Tamil Nadu Act 23 of 1973.] to be occupied by any person; or(ii)who, without obtaining such vacant possession, allows the seller to occupy the Substituted for the word 'whole" by section 4(l)(i) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973). [whole or part] [Substituted for the word 'whole' by the Tamil Nadu Act 23 of 1973.] of the building, shall be deemed to have failed to give notice under this section.(b)Every notice given under clause (a) shall contain such particulars as may be prescribed.[(1-A) No landlord, whose building has become vacant consequent on,-(a)the termination of a tenancy, or(b)the eviction of the tenant, or(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.]
