Section 19 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
19. Role and responsibilities of property manager.
- The functions of the property manager may include the following, namely:-(a)collection of rent against receipt;(b)getting essential repairs done on behalf of the landlord;(c)inspection of the premises, from time to time;(d)giving notices to tenant for-(i)proper maintenance of the premises;(ii)delay in payment of rent;(iii)revision of rent;(iv)vacation of premises; and(v)renewal of tenancy;(e)help in resolution of disputes among tenants and between landlord and tenant;(f)any other matters relating to tenancy.
