Section 8 in The Chennai City Tenants Protection Act, 1921
8. Effect of order [under sections 6, 7 and 7-A] [Substituted for 'under section 6 or section Tamil Nadu Act 28 of 1996.].
- An order passed by a Court [under section 6, section 7 or section 7-A] [Substituted for 'under section 6 or section Tamil Nadu Act 28 of 1996.] shall, subject to the provisions of section 9-A, have effect as a decree in a suit and for a period of five years the rent so fixed shall not be revised nor shall the tenant be liable to be evicted for the said period.
