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 0] [Section 17(5)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(5)(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(b)be paid to the tenant by the landlord, if the 'landlord had cut off or withheld the amenities or was in any way responsible for the amenities being cut off or withheld frivolously or vexatiously.