Section 9(2) in The Chennai City Tenants Protection Act, 1921
(2)In default of payment by the tenant of any one instalment, the application [under clause (a) of sub-section (1)] [These words, brackets, letter and figure were substituted for the words, brackets and figure 'under sub-section (1)' by section 6(iii), the Madras City Tenants' Protection (Amendment) Act, 1960 (Tamil Nadu Act 13 of 1960).] shall stand dismissed, provided that on sufficient cause being shown, the Court may excuse the delay and pass such orders as it may think fit, but not so as to extend the time for payment beyond the three years above-mentioned. On the application being dismissed, the Court shall order the amount of the instalment or instalments, if any, paid by the tenant to be repaid to him without any interest.
