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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(vi) in Tamil Nadu Cultivating Tenants Protection Rules, 1955

(vi)If the landlord does not admit the correctness of the averments made in the application he may file a petition expressing his willingness to accept the money deposited in full discharge of such rent and receive the money so deposited.