Section 4 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
4. Option for payment of arrears of rent.
(1)Any cultivating tenant who is in arrears of rent payable to the landlord for the fasli year ending with the 30th day of June 1989 and for any previous fasli year (hereinafter referred to as the said years) and outstanding on the date of the publication of this Act shall, within [four months] [Substituted for the words 'thirty days' by the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Amendment Act, 1991 (Tamil Nadu Act 16 of 1991).] from the date of such publication, intimate his option in writing to the competent authority-(i)to pay the current rent and the one-fourth of the said arrears of rent in the manner specified in Part II; or(ii)to pay the current rent and the one-third of the said arrears of rent in the manner specified in Part III,of this Act for availing relief under this Act from the payment of the said arrears of rent.(2)The option given under sub-section (1) shall be final.Expression "arrears of rent payable to the landlord" - Meaning of. - The petitioner, a cultivating tenant, was in arrears of rent for faslis 1391 to 1398. The total rent payable for these years was Rs. 1.26.000 and
