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SC: Tenants Ought to be in Actual Possession of Premises to Avail Benefit of Tenants Protection Act - (15 Nov 2021)

TENANCY

Supreme Court has reiterated that the tenants ought to be in actual possession of the premises to avail the benefit of Section 9 of the Tamil Nadu City Tenants Protection Act, 1972, which deals with the application filed by the tenant before the Court to direct the landlord to sell the land.

Tags : SUPREME COURT   TENANTS OUGHT TO BE IN ACTUAL POSSESSION OF PREMISES  

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