Section 12(1) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
(1)When an application is presented under rule 11, the Controller oi the authorised officer, or an officer authorised by .him, as the case may be shall fix the date on which and the place at which the inquiry in respect oi the application will be held and send notice thereof to the applicant oi applicants and the respondent or respondents mentioned in the application and shall also send a copy of the application along with the notice to the respondent or respondents.
