Section 36(5)(a) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

(a)While deciding the appeal, the Rent Tribunal, after recording reasons therefor, confirm, set aside or modify the order passed by a Rent Court;

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