Section 3 in Tamil Nadu Cultivating Tenants Protection Rules, 1955
3. [ [Added by G.O. Ms. No. 1551, Revenue, dated the 4th June 1964.]
(i)Every cultivating tenant desirous of depositing rent under section 3(3)(a) of the Act shall deposit the same with the Court or the Revenue Divisional Officer, as the case may be, and present to the Court or the Revenue Divisional Officer, an application in Form I, in person or through his authorised agent. In the absence of the presiding officer of the Court or the Revenue Divisional Officer, the rent shall be deposited with, and the application presented to, the Head Ministerial Officer of the office.(ii)and (iii) [Omitted.](iv)On receipt of the application under rule 3(i), the Court or the Revenue Divisional Officer, as the case may be, shall fix a date for hearing the application and shall cause a notice of the date so fixed to be served on the landlord mentioned in the application.(v)On the date fixed under rule 3(iv) or on any subsequent date to which the application may be adjourned, the landlord may appear in person or through his authorised agent.(vi)If the landlord does not admit the correctness of the averments made in the application he may file a petition expressing his willingness to accept the money deposited in full discharge of such rent and receive the money so deposited.(vii)If the landlord does not admit the correctness of the averments in the application, he may tile a counter statement verified in the manner prescribed by the Code of Civil Procedure, 1908 (Central Act V of 1908), and the Court, or the Revenue Divisional Officer, as the case may be, shall, thereupon after taking such evidence or making such enquiry as the said authority considers necessary, pass orders on the application in accordance with the provisions of the Act.]
