Section 6 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956
6.
The respondents shall be given at least a period of 10 days from the date of service for the purpose of filing their objections in writing and the notice issued to them shall also intimate' the date to which the enquiry is fixed:Provided that the Court shall have, for sufficient cause, power to extent the time allowed for filing objections. The respondent shall, at the same time when he files his objections to the Rent Court, serve a copy thereof on the petitioner or his agent or the legal representative appearing for him.
