Section 8 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
8. Rent payable.
- The rent payable in relation to a premises shall be,-(a)in case of new tenancies entered into after the commencement of this Act, the rent agreed to between the landlord and the tenant at the commencement of the tenancy;(b)in case of tenancies entered into before the commencement of this Act, after the expiry of twelve months from the commencement of this Act, rent payable shall be as provided in clause (a), and-(i)the landlord shall intimate the tenant two months prior to the expiry of the said twelve months about the revision in rent, if required;(ii)in the absence of an agreement between the landlord and the tenant on the rent payable as provided in clause (a), the landlord shall have the option to terminate the tenancy as per clause (a) of sub-section (2) of section 21.
