Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(a) in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975

(a)no suit or other legal proceeding shall be maintained or continued in any court for the refund of any rent or damages or costs recovered under the 1960 Act where such refund has been claimed merely on the ground that the said Act has been declared to be unconstitutional and void; and