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[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(5)(a) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(a)Where there is a general law relating to the control of rents in force in the area in which the building is situated, the authority to whom applications may be made for fixing of rents of buildings situated in that area; and for the purposes of determining the rent under this section that authority may exercise all or any of the powers it has under the said general law; and the provisions of such law including provisions relating to the appeals shall apply accordingly;