Section 7(5) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(5)If, before the date of the publication of this Act, any decree or order has been passed in any suit or proceeding-(i)for the recovery of the current rent or any arrears of rent referred to in sub-section (4); or(ii)for the eviction of a cultivating tenant for non-payment of such current rent or any such arrears of rent,the Court or the competent authority shall, if the cultivating tenant pays or deposits under this Act, the current rent and the one-third of the arrears of rent and on the application of any person affected by such decree or order whether or not he was a party thereto, vacate the decree or order in so far as such decree or order relates to such recovery or eviction.
