Section 4 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1990
4. Deposit of current rent and arrears of rent under sub-section (2) of section 5 or under sub-section (2) of section 7.
- Every deposit of current rent and arrears of rent under sub-section (2) of section 5 or under sub-section (2) of section 7, as the case may be, shall be made by the cultivating tenant in Form II and the current rent and the arrears of rent shall be deposited before the Court or the competent authority, on or before the date specified in sub-section (2) of section 5 or sub-section (2) of section 7, as the case may be. If the cultivating tenant is in arrears of rent payable to more than one landlord, he shall separately deposit the current rent and such arrears of rent payable to every such landlord.
