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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(9)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(b)If free access to the buildings is not afforded to the officer empowered under sub-clause (i) of clause (a), [or under sub-section (1-A)] [Inserted by section 2(2)(b) of the Tamil Nadu Building (Lease and Rent Control) Amendment Art, 1979(Tamil Nadu Act 1 of 1980).] he may, at any time after sunrise and before sunset, and after giving reasonable warning and facility to withdraw to any women not appearing in public according to the customs of the country, remove or open any lock or bolt or break open any door or do any other act necessary for effecting such dispossession.