Section 4(1) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980
(1)All arrears of rent payable by a cultivating tenant to the landlord for the fasli year ending with the 30th June 1972 and for any previous fasli year and outstanding on the date of the publication of this Act, shall be deemed to be discharged, whether or not a decree or order has been obtained thereof, if such cultivating tenant:(i)has, before the date of the publication of this Act, paid to the landlord or deposited in the Court or before the competent authority, to the account of the landlord; or(ii)pays to the landlord or deposits in the Court or before the competent authority, to the account of the landlord in the manner specified in sub-sections (2) and (5); or(iii)is deemed to have paid or deposited under this Act, the rent for the fasli year commencing on the 1st July 1971 and ending with the 30th June 1972 without interest (hereinafter referred to as the rent for the fasli year 1381).
