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[Cites 0, Cited by 13] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

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

(g)that the premises let for residential or non-residential purpose are required by the landlord for occupation for residential or non-residential purposes for himself or for any member of his family or for any person for whose benefit the premises were held and the landlord or such person is not in possession of any suitable accommodation within the same urban area;