Section 10(2)(i) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

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State of Tamilnadu - Subsection

Section 10(2)(i) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(i)that the tenant has not paid or tendered the rent due by him in respect of the building, within fifteen days after the expiry of the time fixed in the agreement of tenancy with his landlord or in the absence of any such agreement, by the last day of the month next following that for which the rent is payable, or

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State of Tamilnadu - Subsection

Section 10(2)(i) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960