Section 31(2) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(2)On receipt of such declaration, the prescribed authority shall, by order, require the owner of the building to furnish to it, within such time as may be prescribed, the plan of the work of improvement or re-erection of the building and estimates of the cost thereof land such other particular as may be necessary and shall, on the furnished and having regard to the provisions of sub -section (3) of section 32 and after holding such enquiry as to may think fit, provisionally determine the rent that would be payable by the occupant if he were to be replaced in occupation of the building in pursuance of the declaration made by him under sub-section (1)
