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State of Tamilnadu - Section

Section 23 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

23. Compensation in case of non vacancy.

- A landlord is entitled to compensation of double the monthly rent for the use and occupation of a premises by a tenant who does not vacate the unit after his tenancy has been terminated by order, notice or agreement, as the case may be.