Section 4 in Tamil Nadu Cultivating Tenants (Protection From Eviction) Act, 1997
4. Stay of applications and suits for eviction of a cultivating tenant.
(a)All applications under the Tenants Protection Act or under Chapter III of the Public Trusts Act; and(b)all suits, proceedings in execution of decrees or orders and other proceedings for the eviction of a cultivating tenant on the ground that he is in arrear with respect to the rent payable to the landlord or to the public trust, as the case may he, and pending before a Revenue Divisional Officer, an authorized officer, a Court or other authority, as the case may be, shall stand stayed.
