Section 17(3) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(3)If the tenant satisfies the Controller that the amenities were cut off or withheld or caused to be cut off or withheld [x x x] [Words 'with a view to compel him to vacate the building or to pay enhanced rent or to harass him' were omitted by section 14(2)(i), by the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).], the Controller may pass an interim order, directing the landlord to restore the amenities immediately, pending the inquiry referred to in sub-section (4).Explanation. - An interim order may be passed under this sub-section without giving notice to the landlord:[Provided that if the amenities are not restored within seven days from the date of the interim order, the Controller may permit the tenant to restore the amenities at his own cost and recover the cost of the expenses incurred by the tenant in respect of restoration of such amenities from the rent payable to the landlord in such monthly installments as may be specified by the Controller.] [Proviso was added by section 14(2)(ii) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).]
