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State of Tamilnadu - Section

Section 30 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

30. Appeals.

(1)An appeal shall lie against the order of the Rent Authority made under this Act to the Rent Court having territorial jurisdiction.
(2)An appeal under sub-section (1) shall be preferred within thirty days from the date of the order made by the Rent Authority.