Section 4(1) in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1968
(1)Any cultivating tenant shall be entitled to pay the total amount of arrears of rent which accrued due to a landlord before, and is outstanding on, the 20th April 1968 in four equal annual instalments without interest on or before the 1st April of each of the four years following the 20th April 1968.
