Section 7 in The Chennai City Tenants Protection Act, 1921
7. Application of landlord for fixing the rent.
- Any landlord may apply by a petition to the Court having jurisdiction to entertain a suit for ejectment [or, in the City of [Chennai] [These words were substituted for the words 'or to the Presidency Small Cause Court' by section 4 of the Madras City Tenants' Protection (Amendment) Act, 1955 (Tamil Nadu Act XIX of 1955).], either to such Court or to the Presidency Small Cause Court] to fix a reasonable rent for the occupation of the land by the tenant and, thereupon, the Court shall, by its order, fix such rent as it deems reasonable:Provided that the rent previously payable for the land shall not be enhanced by more than [twenty-five naye paise] [These words were substituted for the figure and word '2 annas' by section 4 of the Chennai City Tenants' Protection (Amendment) Act, 1960 (Tamil Nadu Act 13 of 1960).] in the rupee.
