Section 15(1) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(1)Notwithstanding any contract in writing to the contrary, the landlord and the tenant shall be bound to keep the premises in as good a condition as at the commencement of the tenancy, except for normal wear and tear, and shall be responsible for the respective repairs and maintenance as specified in the Second Schedule.
