Section 20(2) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(2)In case of contravention of sub-section (1) and on complaint from the tenant or the landlord, as the case may be, the Rent Authority, after examining the matter, may pass an interim order directing the restoration of supply of essential services immediately pending the inquiry referred to in sub-section (3).
