Section 32(4) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(4)The rent payable by an occupant in respect of any building under sub - section (3) shall, on an application made by the occupant or the owner, be determined by the authority referred to in sub-section (5);Provided that an application for determination of such rent by the owner or the occupant shall not, except for sufficient cause, be entertained by such authority after the expiry of ninety days from the date of completion of the work of improvement or re - erection of the building as the case may be.
