Section 3 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956
3. Procedure to be followed by Rent Courts and Rent Tribunals.
- The Rent Court anti the Rent Tribunals shall have power to enter upon any land and inspect and do any act thereon which, in their opinion, is necessary for the purpose of carrying out the functions entrusted to them by or under the Act including the power to cut and thrash the crops on any land and to weigh or measure the produce with a view to estimating the capabilities of the soil.
