Section 5(5) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(5)If before the date of the publication of this Act, any decree or order has been passed in any suit or proceeding-(i)for the recovery of any arrears of rent referred to in sub-section (4); or(ii)for the eviction of a cultivating tenant for non-payment of any such current rent or one-fourth of the arrears of rent, the Court or the competent authority shall, if the cultivating tenant pays or deposits under this Act, the current rent and the [one-sixth of the arrears of rent] [Substituted for the words 'one-fourth of the arrears of rent' by the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Amendment Act, 1991 (Tamil Nadu Act 16 of 1991).] and on the application of any person affected by such decree or order whether or not he was a party thereto, vacate the decree or order in so far as such decree or order relates to such recovery or eviction.
