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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(1)(e) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

(e)the Rent Court shall then fix a date of hearing and may hold such summary inquiry as it deems necessary.