Section 17(ii) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
(ii)if, on an application for transfer by any party in the appeal or otherwise, the District Court or [The Chief Judge, Court of Small Causes, [Chennai] [Substituted by G. O. Ms. No. 2658, Home, dated the 12th November 1981.] is satisfied that there are sufficient grounds for such transfer.
