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[Cites 0, Cited by 1] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2)(h) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

(h)that the tenant has given written notice to quit and in consequence of that notice, the landlord has contracted to sell the accommodation or has taken any other step, as a result of which his interests would seriously suffer if he is not put in possession of that accommodation.