Section 4(2) in Tamil Nadu Flood Affected Areas Cultivating Tenants (Temporary Relief) Act, 1986
(2)On application made by the defendant or the respondent or by all the defendants or all the respondents, as the case may be the stay effected by subsection (1) in a suit or application shall be dissolved and the suit or application shall be proceeded with from the stage which had been reached when further proceedings in the suit or the application were stayed.
