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

State of Tamilnadu - Subsection

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

(d)that the tenant has continued misuse of the premises even after receipt of notice from the landlord to stop such misuse.