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[Cites 0, Cited by 5] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

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

(c)that the tenant has, after the commencement of this Act, parted with the possession of whole or any part of the premises without obtaining the written consent of the landlord;