Section 29(2) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(2)Notwithstanding anything contained in this Act or any other law for the time being in force, the tenant may give up possession of the premises on giving such notice as is required under the tenancy agreement and in the absence of any stipulation relating to such notice, the tenant shall give notice to the landlord of at least one month before giving up possession of the premises.
