Section 4(2) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(2)The option given under sub-section (1) shall be final.Expression "arrears of rent payable to the landlord" - Meaning of. - The petitioner, a cultivating tenant, was in arrears of rent for faslis 1391 to 1398. The total rent payable for these years was Rs. 1.26.000 and
