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 14] [Entire Act] State of Tamilnadu - Subsection Section 14(5) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (5)Any rent and charges not withdrawn for five years by any person entitled to withdraw shall be forfeited by the Government.
