Section 8 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
8. Fixation of reasonable rent by the authorised officer.
- The authorised officer shall determine the reasonable rent for the purpose of the third proviso to section 3(5) of the Act after personally inspecting the premises or after considering the report of any officer to the rank not lower than a Revenue Inspector subordinate to him whom he may authorise to inspect the premises on his behalf and after giving a reasonable opportunity to the landlord for such fixation of reasonable rent. In determining the rent, the authorised officer shall have due regard to the principles set out in section 4 of the Act for fixation of fair rent.
