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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(6) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974

(6)The Controller or the Appellate Authority, as the case may be, shall have power to administer oaths, to require the attendance of all parties concerned and of witnesses and required the production of all books and documents relating to the matter in the dispute.