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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(5) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

(5)Information provided under sub-section (1) and (2) shall be taken as evidence of facts relating to tenancy and matters connected therewith and in its absence, any statement in the agreement shall not be received as evidence of the facts in any court of law.