Section 20 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
20. Inspection of buildings by authorised officers in certain cases.
- In cases falling under sections 3,3-A and 12 of the Act, the authorised officer or any person authorised by him in that behalf may, if he thinks fit to do so, personally inspect the building concerned and may call for any particulars in respect of the said building from the landlord or tenant or occupant or any previous tenant or occupant thereof, and such landlord, tenant or occupant shall, thereupon, furnish such particulars.
