Section 34(1) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(1)Subject to any rules that may be made under this Act, the Rent Court and the Rent Tribunal shall not be bound by the procedure laid down by the Code of Civil Procedure, 1908 (Central Act 5 of 1908), but shall be guided by the principles of natural justice and shall have power to regulate their own procedure, and the Rent Court shall follow the following procedure, namely (a)the landlord or tenant may file an application before the Rent Court accompanied by affidavits and documents, if any;(b)the Rent Court then shall issue notice to the opposite party, accompanied by copies of application, affidavits and documents;(c)the opposite party shall file a reply accompanied by affidavits and documents, if any, after serving a copy of the same to the applicant;(d)the applicant may file a rejoinder, if any, after serving the copy to the opposite party;(e)the Rent Court shall then fix a date of hearing and may hold such summary inquiry as it deems necessary.
