Section 4B(3) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(3)In the case of any tenancy, if the landlord or his agent or the cultivating tenant refuses to sign or fails to lodge the lease deed in accordance with the provisions of sub-section (1), the Revenue Divisional Officer may impose on the landlord or the cultivating tenant, as the case may be, a penalty which may extend fifty rupees; and any penally so imposed may be recovered as if it were an arrear of land revenue.]
