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State of Tamilnadu - Section

Section 11 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

11. Security deposit.

(1)Save an agreement to the contrary, it shall be unlawful to charge a security deposit in excess of three times the monthly rent.
(2)The security deposit shall be refunded to the tenant within one month after vacation of the premises, after making due deduction of any liability of the tenant.