Section 9 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
9. Application to Rent Courts and appeals to Rent Tribunals.
(1)Notwithstanding any agreement between a landowner and the cultivating tenant, or any decree or order of a Court, either party may apply to the Rent Court for fixation of fair rent or for deciding any dispute arising under this Act.(2)From every decision of a Rent Court, an appeal shall, within such time as may be prescribed, lie to the Rent Tribunal whose decision shall be final, subject to revision, if any, under section 11.
