Section 32 in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
32. Landlord and tenant to furnish particulars.
- Every landlord and every tenant of a building shall be bound to furnish to the Controller or any person authorized by him in that behalf [or the authorized officer] [Substituted for 'Madras' by the Tamil Nadu Act 28 of 1996.] such particulars in respect of the building as may be prescribed.
