Section 7 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972
7. Cultivating tenants entitled to restoration of possession of land in certain cases.
(1)Notwithstanding anything contained in this Act, any cultivating tenant who pays or deposits, or has paid or deposited, or is deemed to have paid or deposited, under this Act the whole of the current rent and who has been evicted from any land on or after the 1st March, 1972 and before the date of publication of this Act on the ground of non-payment of any arrears of rent, shall, on application to the competent authority made in such form and within such period as may be prescribed, be entitled to be restored to the possession of such land under the same terms as those applicable to the cultivating tenant on the date of such eviction.(2)On receipt of the application under sub-section (1), the competent authority shall, after giving a reasonable opportunity to the landlord and other persons likely to be affected to make their representations, hold a summary enquiry into the matter and if such competent authority is satisfied that the cultivating tenant, has paid or deposited, or is deemed to have paid or deposited, the whole of the current rent under this Act, pass an order allowing the application.
