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[Cites 0, Cited by 4] [Section 7(2)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2)(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(a)the landlord shall not claim, receive or stipulate for the payment of, any premium or other like sum in addition to the agreed rent: Provided that the landlord may receive, or stipulate for the payment of, an amount not exceeding one month's rent, by way of advance;