Section 17(4) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(4)If the Controller on inquiry finds that the tenant has been in enjoyment of the amenities [or that the amenities were in existence during the previous tenancy] [Words were inserted by section 14(3) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).] and that they were cut off or withheld by the landlord without just or sufficient cause or if the landlord was in any way responsible for the amenities being cut off or withheld, he shall make an order directing the landlord to restore such amenities.
