Section 18 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
18. Information about the property manager.
- In case the landlord has hired a property manager, the landlord shall provide the tenant, the following information, namely:-(a)property managers name;(b)the proof that he is agent of the landlord and employed by the landlord;(c)if the property manager is a company, name of the company, employee who can be contacted in relation to the tenancy agreement.
