Section 35(3) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(3)Notwithstanding anything contained in sub-section (2) of this section, or in section 5, the Controller shall, on application by the tenant or the landlord of a building for which fair rent has been fixed under the said Act, fix the fair rent for such building in accordance with the provisions of section 4 of this Act.
