Section 6A in Tamil Nadu Cultivating Tenants Protection Act, 1955
6A. [ Transfer of certain suits to the Revenue Divisional Officer by civil Courts. [Sections 6-A and 6-B were inserted by section 7 of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956 (Tamil Nadu Act XIV of 1956).]
- If in any suit before any Court for possession of, or injunction in relation to any land, it is proved by affidavit or otherwise that tire defendant is a cultivating tenant entitled to the benefits of this Act, the Court shall not proceed with the trial of the suit but shall transfer it to the Revenue Divisional Officer who shall thereupon deal with and dispose of it as though it were an application under this Act and shall all the provisions of this Act shall apply to such an application and the applicant.]
