Section 6 in Tamil Nadu Cultivating Tenants (Special Provisions) Rules, 1984
6. Right to restoration of possession of evicted cultivating tenant.
- Every cultivating tenant, who had been evicted from any land on or after the 1st July 1984, but before the date of the publication of the Amendment Act, i.e., 26th August 1985 on the ground that he has not paid the arrears of rent for the period prior to the 30th June 1983 shall make an application in Form IV to the competent authority within a period of five months after the date of such publication for restoration of possession of such land and to hold it with all the rights and subject to all liabilities of a cultivating tenant under the Tamil Nadu Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955) or under the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 (Tamil Nadu Act 57 of 1961), as the case may be, provided that the restoration of possession in the case of cultivating tenant should be subject to the conditions that it does not violate the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961) (Section 60) stipulates the ceiling for cultivating tenants 5 standard acts of land: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.
