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[Cites 0, Cited by 3] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

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

(5)
(a)While deciding the appeal, the Rent Tribunal, after recording reasons therefor, confirm, set aside or modify the order passed by a Rent Court;
(b)The decision of the Rent Tribunal shall be final and no further appeal or revision shall lie against the order.