Section 3(1) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972
(1)(a)All arrears of rent payable by a cultivating tenant to the landlord and outstanding on the 30th June 1971 (hereinafter referred to as arrears of rent) shall be deemed to be discharged, whether or not a decree or order has been obtained therefor, if such cultivating tenant-(i)has before the date of the publication of this Act paid to the landlord or deposited in the Court or before the competent authority, to the accounts of the landlord; or(ii)pays or deposits in the manner specified in clause (b) within six months from the date of the publication of this Act; or(iii)is deemed to have paid or deposited under this Act;the whole of the rent due for the fasli year commencing on the 1st July 1971 and ending with the 30th June 1972 (hereinafter referred to as the current rent).(b)A cultivating tenant may-(i)pay to the landlord the current rent; or(ii)deposit in the Court or before the competent authority, to the account of the landlord, the current rent or if the rent be payable in kind, its market value on the date of deposit.(c)The Court in which, or the competent authority before which, the deposit is made 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 current rent due from the cultivating tenant. If the Court or competent authority finds that any further sum is due, it shall direct the cultivating tenant to deposit the further sum within the period specified in clause (a)(ii). If the Court or competent authority adjudges .hat no further sum is due or if the cultivating tenant deposits with in the time referred to above, such further sum as is ordered by the Court or competent authority, the cultivating tenant shall be deemed to have paid the current rent for the purposes of this Act.
