Section 7A in The Chennai City Tenants Protection Act, 1921
7A. [ Application by tenant. [This section was substituted by section 5 of the Madras City Tenants' Protection (Amendment) Act, 1955 (Tamil Nadu Act 19 of 1955).]
- A tenant may apply to the Court having jurisdiction to entertain a suit for ejectment or, in the City of [Chennai], either to such Court or to the Presidency Small Cause Court, to fix a reasonable rent for the occupation of the land or where on application under section 7, the rent previously payable for the land has been enchanced, for a reduction of the rent fixed; and, thereupon, the Court shall, by its order, fix such rent as it deems reasonable.]
