Section 32(2) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(2)Where any such building is let to an occupant other than an occupant who is placed in possession of the building in pursuance of a direction issued under sub - section (4) of Section 31, the occupant shall be liable to pay to the owner -(a)if there is a general law relating to the control of rents in force in the area in which the building is situated and applicable to that building, the rent determined in accordance with the provisions of that law of the agreed rent whichever is less;(b)if there is no such law in force in such area, such rent as may be agreed to between the owner and the occupant .
