Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Tamilnadu - Subsection Section 9(8) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (8)The landlord may, either restore the premises and the housing services as at the commencement of tenancy or agree for a reduction in rent.
