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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(4)(i) in Tamil Nadu Cultivating Tenants Protection Act, 1955

(i)the payment by the applicant of any arrear of rent already due from him to the landlord, but not exceeding in amount one year's rent, and