Section 3(vi) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
(vi)the rent paid per month and whether fair rent has been fixed or re-fixed and also what rental value, if any, has been entered in the property-tax register of the municipal council, panchayat or panchayat union council or the Corporation of [Chennai] [Substituted far the word 'Madras' by the Tamil Nadu Act 28 of 1996.] or the Corporation of Madurai or other local authorities, as the case may be; and
