Section 20(5) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(5)The Rent Authority may direct that compensation be paid to the landlord or tenant if it finds that the complaint was made frivolously or vexaciously.Explanation. - For the purpose of this section, essential services includes supply of water, electricity, lights in passages, lifts and on staircases, conservancy, parking, communication links, sanitary services and the like.
