Section 7(2)(b) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(b)the one-third of the arrears of rent in five equal annual instalments as specified below;

(i)the first instalment, on or before the 31st day of March 1991;

(ii)the second instalment, on or before the 31st day of March 1992;

(iii)the third instalment, on or before the 31st day of March 1993;

(iv)the fourth instalment, on or before the 31st day of March 1994; and

(v)the fifth instalment, on or before the 31st day of March 1995.

Legal Document View