Section 8 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1972
8. Restoration of possession.
(1)Every application for restoration of possession under section 7 shall be in Form VI and shall be presented to the competent authority within thirty days from the date of the publication of these rules in the Tamil Nadu Government Gazette:Provided that the competent authority may admit an application presented after the expiry of the period referred to above if it is satisfied that the applicant has sufficient cause for not presenting the application within that period.(2)On receipt of the application, the competent authority shall conduct an enquiry after issuing notice in Form II to the landlord and other persons likely to be affected, fixing the date, time and place for such enquiry. On the date fixed or on any subsequent date to which the hearing may be adjourned, the competent authority may, after taking such evidence or making such enquiry as it thinks fit, pass orders in accordance with the provisions of the Act.
