Section 15(5) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(5)In case the premises is uninhabitable without the repairs and the landlord has refused to carry out the required repairs, after being called upon to get the repairs done in writing by the tenant, the tenant shall have the right to abandon the premises after giving landlord fifteen days notice in writing or by approaching the Rent Authority.
