Section 4(5) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(5)[ Any cultivating tenant who after the commencement of this Act has been evicted except under the provisions of sub-section (4) of section 3 shall be entitled to apply to the Revenue Divisional Officer within two months from the dale of such eviction or within two months from the date of coming into force of the Tamil Nadu Cultivating Tenants Protection ( Amendment) Act, 1956 (Tamil Nadu Act XIV of 1956) for the restoration to him of the possession of the lands from which he was evicted and to hold them with all the rights and subject to all the liabilities of a cultivating tenant. The provisions of sub-section (4) shall, so far as may be, apply to such an application.] [Added by section 5(3) of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956 (Tamil Nadu Act XIV of 1956).][Explanation [I. - In relation to the Shencottah taluk of the Tirunelveli district, the expressions '1st December, 1953' and '1953-54 or 1954-55 wherever they occur in this section shall be construed respectively as referring to '1st March, 1958' and '1957-58 or 1958-59'.] [Added by section 2(iii) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961) which was deemed to have come into force on the 2nd March 1960.]][Explanation II. - Nothing in sub-sections (1), (2) and (3) shall apply to the added territories.] [Numbered as Explanation I thereof and Explanation II was added by section 3(iv) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).][Explanation III. - Nothing in sub-section (1), (2) and (3) shall apply to the Kanyakumari District.] [Added by section 2(iii)of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension of Kanyakumari District) Act, 1972 (Tame Nadu Act 4 of 1976).]
