Section 4 in Tamil Nadu Cultivating Tenants (Special Provisions) Rules, 1984
4. Notice to landlord under section 6(2).
- As soon as the deposit is made by the cultivating tenant towards the instalments of arrears of rent, a notice in Form II shall be issued by the competent authority to the landlord intimating the deposit of the instalment of arrears of rent and fixing a date, time and place for an enquiry to decide whether the amount deposited by the cultivating tenant represents the correct amount of the instalments of rent due to the landlord. 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.
