Section 3 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1990
3. Option for payment of arrears of rent under section 4.
- Every option for payment of arrears of rent under section 4 to be given by the cultivating tenant shall be intimated to the competent authority in Form I. If the cultivating tenant is in arrears of rent payable to more than one landlord, he shall file a separate option in respect of such arrears of rent payable to every such landlord.
