Section 33 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
33. Jurisdiction of Rent Court.
- Notwithstanding anything contained in any other law for the time being in force, in the areas to which this Act extends, only the Rent Court and no Civil Court shall have jurisdiction, except the jurisdiction of Rent Authority under section 39, to hear and decide the applications relating to disputes between landlord and tenant and matters connected with and ancillary thereto covered under this Act:Provided that the Rent Court shall, in deciding such applications relating to tenancies and premises, give due regard to the provisions of the Transfer of Property Act, 1882 (Central Act 4 of 1882), the Indian Contract Act, 1872 (Central Act 9 of 1872) or any other substantive law applicable to such matter in the same manner, in which such law would have been applied had the dispute been brought before a Civil Court by way of suit.
