Section 8(2) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1972
(2)On receipt of the application, the competent authority shall conduct an enquiry after issuing notice in Form II to the landlord and other persons likely to be affected, fixing the date, time and place for such enquiry. On the date fixed or on any subsequent date to which the hearing may be adjourned, the competent authority may, after taking such evidence or making such enquiry as it thinks fit, pass orders in accordance with the provisions of the Act.
