Legal Document View

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
[Cites 0, Cited by 6] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2)(e) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

(e)that the premises or any part thereof are required by the landlord for carrying out any repairs or building or rebuilding or additions or alterations or demolition, which cannot be carried out without the premises being vacated: