Section 6 in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1984
6. Deposit of instalment of arrears of rent.
(1)A cultivating tenant may deposit before the competent authority the instalment of rent due under sub-section (1) of section 5, on or before the respective dates specified therein and if the rent be payable in kind, the market value of the instalment on the date of deposit, to the account of the landlord.(2)The competent authority shall cause notice of the deposit to be issued to the landlord and determine, after a summary enquiry, whether the amount deposited represents the correct amount of the instalment of the rent due from the cultivating tenant. If the competent authority finds that any further sum is due, it shall allow the cultivating tenant such time as it may consider just and reasonable having regard to the relative circumstances of the landlord and the cultivating tenant, for depositing such further sum inclusive of such costs as the competent authority may allow. If the competent authority adjudges that no further sum is due or if the cultivating tenant deposits within the time allowed such further sum as is ordered by the competent authority, the cultivating tenant shall be deemed to have paid the instalment of rent within the due date. If, having to deposit a further sum, the cultivating tenant fails to do so within the time allowed by the competent authority, the landlord may evict the cultivating tenant as provided in section 7.
