Section 5(1) in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1968
(1)A cultivating tenant may, on or before the 1st April of each of the four years following the 20th April 1968, deposit before the competent authority any of the instalments of rent due under sub-section (1) of section 4, and if the rent be payable in kind, the market value of the instalment on the date of deposit, to the account of the landlord.
