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TAMIL NADU BUILDINGS (LEASE AND RENT CONTROL) AMENDMENT ACT, 1973
TAMIL NADU BUILDINGS (LEASE AND RENT CONTROL) AMENDMENT ACT, 1973
TAMIL NADU ACT NO.23 OF 1973
[Received the assent of the President on the 29th June 1973, first published in the Tamil Nadu Government Gazette Extraordinary on the 30th June 1973 (Ani 17, Piramathisa (2004—Thiruvalluvar Andu)).]
An Act further to amend the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960.
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-fourth Year of the Republic of India as follows:—
1. Short title and commencement
(1) This Act may be called the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973.
(2) It shall come into force on such date as the Government may, by notification, appoint.
2.26. [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (Tamil Nadu Act 18 of 1960).]
Disposal of pending proceedings relating to fixation of fair rent
27. Every proceeding relating to the fixation of fair rent pending before the Controller or any authority on the date of the coming into force of this Act shall be decided in accordance with the provisions or the principal Act.
Explanation.—For the removal of doubts, it is hereby declared that any decision in such pending proceeding shall not bar the landlord or the tenant from applying for refixation of fair rent under sub-section (3) of section 5 of the principal Act, as amended by this Act.
Tamil Nadu Act 18 of 1960, to be made permanent
28. The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (Tamil Nadu Act 18 of 1960), as amended by this Act, is hereby made permanent.
29. [The amendments made by this section have already been incorporated in the principal Act, namely, the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (Tamil Nadu Act 18 of 1960).]
