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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(c) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972

(c)subject to the provisions of sub-section (2) of section 3, all applications for the eviction of a cultivating tenant for non-payment of any arrears of rent and all suits, proceedings in execution of decrees or orders and other proceedings, pending before a Court or competent authority for the recovery of any arrears of rent or for such eviction, shall stand stayed.