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SC: Late Payment of Rent Despite Revenue’s Direction is a Valid Ground for Eviction - (16 May 2023)

TENANCY

Supreme Court while referring to G Ponniah Thevar v. Nellayam Perumal Pillai (MANU/SC/0477/1976) has held that delay in payment of rent despite direction of revenue court is a valid ground for evection of cultivating tenant under Section 3 of Tamil Nadu Cultivating Tenants Protection Act, 1995.

Tags : SUPREME COURT   RENT   CULTIVATING TENANT   REVENUE  

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