Section 4(1) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(1)Notwithstanding anything contained in this Act or any other law for the time being in force, no person shall, after the commencement of this Act, let or take on rent any premises except by an agreement in writing, which shall be informed to the Rent Authority by the landlord and tenant jointly, in the form specified in the First Schedule.
