Section 5(1) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(1)All arrears of rent payable by a cultivating tenant to the landlord for the said years and outstanding on the date of the publication of this Act, shall be deemed to be discharged, whether or not a decree or order has been obtained therefor, if such cultivating tenant pays to the landlord or deposits in the Court or before the competent authority, to the account of the landlord in the manner specified in sub-sections (2) and (3),-(a)the current rent; and(b)the one-fourth of the total amount of arrears of rent for the said years without interest (hereinafter referred to as the one-fourth of the arrears of rent).
