Section 4(3) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972
(3)Nothing in this section or in any other provision of this Act shall entitle any cultivating tenant to claim any refund from the landlord on the ground that the payment or deposit made on or after the 1st July 1971, towards the discharge of any arrears of rent or towards full or part satisfaction of a decree or order for the recovery of any arrears of rent, is in excess of the rent due as current rent.
