Section 3(iii) in Tamil Nadu Flood Affected Areas Cultivating Tenants (Temporary Relief) Act, 1986
(iii)no cultivating tenant shall be evicted, from his holding or any part thereof by or at the instance of the landlord or the public trust concerned, whether in execution of a decree or order of a court or otherwise on the ground that the cultivating tenant is in arrear with respect to the rent payable to the landlord or to the public trust, as the case may be.
