Section 10(3) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
(3)On receipt of the application under sub-rule (2), the Controller or the Appellate Authority, as the case may be, shall, if he or it is satisfied, pass an order directing the payment to the applicant of the rent specified in the application. The procedure laid down in the Civil Rules of Practice and Circular Orders in regard to the payment of money out of Court shall, as far as may be, apply to the payment of money under this sub-rule.
