Legal Document View

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
[Cites 0, Cited by 4] [Section 34(6)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(6)(a) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

(a)All applications under clauses (a), (b), (c), (e), (f) and (h) of sub-section (2) of section 21 shall be decided within 90 days of filing of application to the Rent Court.