Section 4(2) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972
(2)If on or after the 1st July 1971, any cultivating tenant has paid or deposited any amount towards full or part satisfaction of a decree or order for the recovery of any arrears of rent, such amount shall be deemed to have been paid or deposited towards the current rent and the Court or the competent authority shall, on the application of any person affected by such decree or order, whether or not he was a party thereto, reopen the proceeding and pass an order that the amount so paid or deposited shall be deemed to have been paid or deposited towards the current rent.
