Section 28 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
28. Vacant possession to landlord.
- Notwithstanding anything contained in any other law for the time being in force, where the interest of a landlord in any premises is determined for any reason whatsoever and any order is made by the Rent Court under this Act for the recovery of possession of such premises, the order shall, subject to the provision of subsection (3) of section 21, be binding on all occupants who may be in occupation of the premises and vacant possession thereof shall be given to the landlord by evicting all such occupants therefrom.
