Section 5(2) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(2)Where, after the fair rent of a building has been fixed under this Act, there is a decrease or diminution in the accommodation or amenities provided, the tenant may claim a reduction in the fair rent as so fixed:Provided that any dispute between the landlord and the tenant in regard to any reduction so claimed shall be decided by the Controller.
