Section 3(vii) in Tamil Nadu Cultivating Tenants Protection Rules, 1955
(vii)If the landlord does not admit the correctness of the averments in the application, he may tile a counter statement verified in the manner prescribed by the Code of Civil Procedure, 1908 (Central Act V of 1908), and the Court, or the Revenue Divisional Officer, as the case may be, shall, thereupon after taking such evidence or making such enquiry as the said authority considers necessary, pass orders on the application in accordance with the provisions of the Act.]
