Section 6(1)(iii) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980

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State of Tamilnadu - Subsection

Section 6(1)(iii) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980

(iii)against the cultivating tenant who has paid or deposited the second instalment, of the rent for the fasli year 1381, the rent for the fasli year 1382 and the reduced rent, until the expiry of the period specified for the payment or deposit of the third instalments in the said sub-sections (2) and (4); and

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State of Tamilnadu - Subsection

Section 6(1)(iii) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980