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State of Tamilnadu - Section

Section 12 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

12. Agreement to be given to the tenant.

- After the tenancy agreement has been signed by both the landlord and tenant, the landlord shall give one original signed and registered agreement to the tenant within fifteen days of the agreement being signed by them in the manner as may be prescribed.