Section 19 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
19. Inspection of buildings by the Controllers and Appellate Authorities.
- In cases falling under section 5 of the Act or in any other cases contemplated in the Act, the Controller or the Appellate Authority may, if he thinks fir to do so, personally inspect the building concerned. After inspection, the Controller or the Appellate Authority shall record a note of inspection in brief and such note shall form part of the case record.
