Section 6(1) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(1)No application shall be made for the eviction for non-payment of the current rent or any arrears of rent for any fasli year in the said years, and no suit shall be filed for the recovery of such current rent or arrears of rent,-(i)against any cultivating tenant till the 31st day of March 1991; and(ii)against the cultivating tenant in favour of whom further time has been granted by the Court or the competent authority under sub-section (3) of section 5, until the expiry of such time.
