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

State of Tamilnadu - Subsection

Section 4(3) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

(3)Every agreement referred to in sub-section (1) or required to be executed under sub-section (2) shall be in such manner and within such period as may be prescribed.