Section 8 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1990
8. Right to restoration of possession of evicted cultivating tenant under section 13(1) of the Act.
- Every application for restoration of possession of evicted cultivating tenant under section 13(1) of the Act shall be in Form IV. If the cultivating tenant has been evicted for arrears of rent by more than one landlord, he shall file separate applications for restoration of possession in respect of every such landlord.
