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[Cites 0, Cited by 7] [Section 3(3)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3)(a) in Tamil Nadu Cultivating Tenants Protection Act, 1955

(a)A cultivating tenant may deposit in Court the rent or, if the rent be payable in kind, its market value on the date of deposit, to the account of the landlord-
(i)in the case of rent accrued due subsequent to the 31st March 1954, within a month after the commencement of this Act;
(ii)in the case of rent accrued due after the commencement of this Act, within a month after the date on which the rent accrued due;