Section 3(1) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(1)Subject to the next succeeding sub-sections, no cultivating tenant shall be evicted from his holding or any part thereof, [x x x] [The words 'during the continuance of this Act' were, titled by section 4 of the Madras Cultivating Tenants Protection (Continuance) Act, 1965 (Tamil Nadu Act 8 of 1965).] by or at the instance of his landlord, whether in execution of a decree or order of a Court or otherwise.
