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[Cites 0, Cited by 2] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(4) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

(4)In case the landlord refuses to carry out the scheduled or agreed repairs, the tenant can get the work done and deduct the same from monthly rent:Provided that in no case will the deduction from rent in any one month exceed fifty per cent of the agreed rent for one month.