Section 13(1) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(1)Notwithstanding anything contained in any judgement or decree or order of any Court, or other authority any cultivating tenant who had been evicted from any land on or after the 1st day of April 1990, but before the date of the publication of this Act, on the ground that such cultivating tenant was in arrear with respect to the current rent or the rent for any fasli year in the said years payable to the landlord shall, on application to the competent authority, within a period of three months after the date of such publication, be entitled to be restored to possession of such land and to hold it with all the rights and subject to all the liabilities of a cultivating tenant under the Tenants Protection Act or under the Public Trusts Act, as the case may be.
