Section 14(iii) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
(iii)if, on an application for transfer by any party in the case the Appellate Authority or the Chief Judge, Court of Small Causes, [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996.], is satisfied that there are sufficient grounds for the transfer.
