Section 5(1) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(1)When the fair rent of a building has been fixed [or refixed] [Inserted by section 7(1) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 73 of 1973).] under this Act, no further increase in such fair rent shall be permissible-except in cases where some addition, improvement or alteration has been carried out at the land lord's expense and if the building is then in the occupation of a tenant, at his request:Provided that the fair rent as increased under this sub-section shall not exceed the fair rent payable under this Act for a similar building in the same locality with such addition, improvement or alteration and it shall not be chargeable until such addition, improvement or alteration has been completed:Provided further that any dispute between the landlord and the tenant in regard to any increase claimed under this sub-section shall be decided by the Controller.
