Section 5 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956
5.
Every application to a Rent Court shall be presented in person or by agent or be sent by registered post to the Rent Court having jurisdiction over the area in which the land concerned is wholly or in part situate which shall endorse the date of receipt thereon. Along with the application as many copies as there are respondents should also be furnished.On receipt of the application, a notice shall be caused to be served upon all persons who are named as respondents to the application to show cause in writing on or before a date named as to why the application should not be ordered. The notice shall contain a summary of the allegations on the basis of which the relief is claimed by the applicant as also the nature of the relief claimed:Provided that any respondent shall, on application to the applicant, be entitled to be furnished free of charge with a copy of the application.
