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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(7) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

(7)An order made by a Rent Court or an order passed in appeal or revision, or review under this Chapter shall be executable by the Rent Court as a decree of a civil court and for this purpose, the Rent Court shall have the powers of a civil court.