Section 5(4) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(4)In any suit or proceeding pending on the date of the publication of this Act, for the recovery of the current rent or any arrears of rent for any fasli year in the said years, payable by a cultivating tenant to the landlord or for the eviction of a cultivating tenant for non-payment of any such current rent or any arrears of rent, the Court or competent authority shall, if the cultivating tenant pays or deposits under this Act, the current rent and the one-fourth of the arrears of rent, and on the application of the cultivating tenant, pass an order dismissing, without costs, the suit or proceeding in so far as such suit or proceeding relates to such recovery or eviction.
