Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Tamilnadu - Subsection Section 6(2) in The Chennai City Tenants Protection Act, 1921 (2)On the passing of an order under sub-section (1), the decree or interim order passed under section 4 shall be deemed to have been vacated.
