Section 5(3) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(3)[ Where the fair rent of any building has been fixed before the date of the commencement of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973), the landlord or the tenant may apply to the Controller to refix the fair rent in accordance with the provisions of section 4 and, on such application, the Control may refix the fair rent.] [This sub-section was added by section 7(2) of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).]
