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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(c) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

(c)take reasonable care of the premises and its contents and keep it reasonably habitable having regard to its condition at the commencement of tenancy and the normal incidence of living.