Section 29 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
29. Application to Rent Courts and appeals to Rent Tribunal.
(1)Notwithstanding any agreement between a public trust and the cultivating tenant, or any decree or order of a Court, either party may apply to the Rent Court for fixation of fair rent or for deciding any dispute arising under this Chapter.(2)From every decision of a Rent Court, an appeal shall, within such time as may be prescribed, be to the Rent Tribunal whose decision shall be final, subject to revision, if any, under section 32.
