Section 6 in The Chennai City Tenants Protection Act, 1921
6. Determination of rent.
(1)If after a decree or interim order is passed under section 4, the landlord is unable or unwilling to pay the compensation ordered, he may, within three months from the date of the decree or interim order, apply to the Court to fix a reasonable rent for the occupation of the land by the tenant and, thereupon, the Court shall, by its order, fix such rent as it deems reasonable:Provided that the rent previously payable for the land shall not be enhanced by more than [twenty-five naye paise] [These words were substituted for the figure and word '2 annas' by section 4 of the Chennai City Tenants' Protection (Amendment) Act, 1960 (Tamil Nadu Act 13 of 1960).] in the rupee.(2)On the passing of an order under sub-section (1), the decree or interim order passed under section 4 shall be deemed to have been vacated.
