46. Application to land Tribunal when landlord refuses to accept a tender.
- [(1) The tenant may apply to the Land Tribunal in the prescribed manner for permission to pay the arrears of rent due by him for any period through the Land Tribunal:Provided that no.such application shall be made, if an application or other proceeding for the recovery of such arrears is pending before the Land Tribunal.] [Substituted by Act No. 35 of 1969.](2)Along with the application under Sub-section (1) the tenant shall deposit with the Land Tribunal the said dues together with interest, if any, accrued thereon.
