Section 6 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972
6. Exclusion of time for limitation.
- In computing the period of limitation prescribed for a suit for the recovery of any arrears of rent, or a proceeding for the eviction of a cultivating tenant for non-payment of any arrears of rent, or an application for the execution of a decree or order for such recovery or eviction, a period of six months from the date of the publication of this Act shall be excluded.Explanation. - In this section and in section 5, a decree or order for the recovery of any arrears of rent or for the eviction of a cultivating tenant for non-payment of any arrears of rent shall be deemed to be a decree or order for such recovery or eviction, notwithstanding that any other relief is also granted by such decree or order.
