Section 6(2) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980
(2)Subject to the provisions of sub-section (6) of section 4, all applications for the eviction of a cultivating tenant for non-payment of any arrears of rent referred to in sub-section (1) and all suits, proceedings in execution of decrees or orders and other proceedings pending before a Court or competent authority for the recovery of any such arrears of rent or for such eviction, shall stand stayed.(a)till the [30th June 1981] [Substituted by the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1981 (Tamil Nadu Act 31 of 1981).];(b)till the[31st March 1982] [ Substituted by the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1981 (Tamil Nadu Act 31 of 1981).], if the cultivating tenant has paid the second instalment, of the rent for the fasli year 1381, the rent for the fasli year 1382 and reduced rent within the time specified in sub-sections (2) and (4) of section 4;(c)till the 30th June 1982, if the cultivating tenant has paid the second instalment, of the rent for the fasli year 1381, the rent for the fasli year 1382 and the reduced rent within the time specified in the said sub-sections (2) and (4); and(d)till the expiry of further time, if any, granted by the Court or the competent authority under sub-section (5) of section 4.
