Section 5 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972
5. Bar of proceedings for eviction or recovery of arrears of rent.
(1)Until the expiration of a period of six months from the date of the publication of this Act-(a)no application shall be made for the eviction of a cultivating tenant for non-payment of any arrears of rent, and no suit shall be filed for the recovery of such arrears;(b)no suit shall be filed for the eviction of a cultivating verumpattamdar for non-payment of any arrears of rent; and(c)subject to the provisions of sub-section (2) of section 3, all applications for the eviction of a cultivating tenant for non-payment of any arrears of rent and all suits, proceedings in execution of decrees or orders and other proceedings, pending before a Court or competent authority for the recovery of any arrears of rent or for such eviction, shall stand stayed.(2)All applications and all suits and proceedings stayed under this section, shall, after the expiration of a period of six months from the date of the publication of this Act, be proceeded with against any cultivating tenant who has not paid or deposited, or who is not deemed to have paid or deposited under this Act the whole of the current rent within the said period subject to the provisions of any law which may be then in force, from the stage which had been reached when the application, suit or proceeding was stayed.
