Section 4 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1972
4. Notice to landlord under section 3(1)(c).
- As soon as the deposit is made towards the current rent, a notice in Form II shall be issued by the Court or the competent authority, as the case may be to the landlord intimating the deposit of the current rent and fixing a date, time and place for an enquiry to decide whether the amount deposited represents the correct amount payable by the cultivating tenant towards the current rent due to the landlord. On the date fixed or on any subsequent date to which the hearing may be adjourned, the Court or the competent authority may, after taking such evidence or making such enquiry as it thinks fit pass orders in accordance with the provisions of the Act.
