Section 32(3) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(3)Where any such building is let to occupant shall, not withstanding any law relating to the control of rents in force in the area, be liable to pay to the owner -(a)if any work of improvement has been executed in relation to the building, an annual rent of a sum equivalent to the aggregate of the following amounts, namely:-(i)the annual rent the occupant was paying immediately before he vacated the building for the purpose of execution of the work of improvement;(ii)six per cent, of the cost of the work of improvement; and(iii)six per cent, of a slum equivalent to the compensation payable in respect of any land which may have been acquired for the purpose of effecting such improvements as if such land were acquired under section 17 on the date of the commencement of the work of improvement;(b)if the building has been re-erected, an annual rent of a sum equivalent to four per cent, of the aggregate cost of re -erection of the building and the cost of the land on which the building is re-erected.Explanation. - For the purpose of the clause, the cost of the land shall be deemed to be a sum equivalent to the compensation payable in respect of the land if it were acquired under section 17 on the date of commencement of the re-erection of the building.
