Section 5 in Tamil Nadu Cultivating Tenants (Special Provisions) Rules, 1984
5. Application for eviction of a cultivating tenant falling under sub-section (1) of section 7.
- Every application under sub-section (2) of section 7 made by the landlord for eviction of the cultivating tenant for non-payment of any instalment of arrears of rent shall be in Form III. On receipt of the application, a notice in Form II shall be issued by the competent authority, to the landlord cultivating tenant, intimating the deposit and or non-deposit of the instalment of arrears of rent and fixing a date, time and place for enquiry. On the date fixed or on any subsequent date to which the hearing may be adjourned, the competent authority may, after taking such evidence or making such enquiry, as it thinks fit, pass orders in accordance with the provisions of the Act.
