Section 6 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
6. Inheritability of tenancy.
(1)Save as provided in sub-section (2), the tenancy shall cease immediately after the death of the tenant.(2)In the event of the death of a tenant, the right of tenancy of residential and non-residential premises shall devolve for the remaining period of tenancy to his successors in the following order:-(a)spouse;(b)sons/unmarried daughters;(c)parents;(d)daughter-in-law being the widow of a predeceased son:Provided that the successor had been ordinarily living or working in the premises with the deceased tenant upto his death.
