Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 9] [Entire Act] State of Tamilnadu - Subsection Section 9(2) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (2)Save as agreed in the agreement, the landlord shall give a notice in writing three months before the revised rent becomes due.
