Section 34(2) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(2)In every case, before the Rent Court and the Rent Tribunal the evidence of a witness shall be given by affidavit. However, the Rent Court and the Rent Tribunal, where it appears to it that it is necessary in the interest of justice to call a witness for examination or cross-examination, such witness can be produced and may order attendance for examination or cross-examination of such a witness.
