Section 8(2) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(2)Subject to the provisions of sub-section (4) of section 7, all applications for the eviction of cultivating tenant for non-payment of current rent or the arrears of rent referred to in sub-section (1) and all suits, proceedings in execution of decrees or orders and other proceedings pending before a Court or competent authority for the recovery of any such current rent or arrears of rent, or for such eviction, shall stand stayed-(a)till the 31st day of March 1991;(b)till the 31st day of March 1992, if the cultivating tenant has paid the current rent and the first instalment of the arrears of rent within the time specified in sub-section (2) of section 7;(c)till the 31st day of March 1993, if the cultivating tenant has paid the second instalment of the one-third of the arrears of rent within the time specified in the said sub-section (2);(d)till the 31st day of March 1994, if the cultivating tenant has paid the third instalment of the one-third of the arrears of rent within the time specified in the said sub-section (2);(e)till the 31st day of March 1995, if the cultivating tenant has paid the fourth instalment of the one-third of the arrears of rent within the time specified in the said sub-section (2); and(f)till the expiry of further time granted by the Court or the I competent authority under sub-section (3) of section 7.
