Section 7(2) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972
(2)On receipt of the application under sub-section (1), the competent authority shall, after giving a reasonable opportunity to the landlord and other persons likely to be affected to make their representations, hold a summary enquiry into the matter and if such competent authority is satisfied that the cultivating tenant, has paid or deposited, or is deemed to have paid or deposited, the whole of the current rent under this Act, pass an order allowing the application.
