Section 10 in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1984
10. Right to restoration of possession of evicted cultivating tenants.
(1)Notwithstanding anything contained in any judgement or decree or order of any Court or competent authority and subject to the provisions of this Act, every cultivating tenant who had been evicted from any land on or after the 16th January 1984, but before the date of the publication of this Act on the ground that he has not paid the arrears of rent for the period prior to the 30th June 1983 shall, on application to the competent authority, within such period as may be prescribed, be entitled to be restored to possession of such land and to hold it with all the rights and subject to all the liability of a cultivating tenant under the Tenants Protection Act or under the Public Trusts Act, as the case may be.(2)The provisions of sub-section (4) of section 4 of the Tenants Protection Act or, as the case may be, sub-section (2) of section 20 of the Public Trusts Act shall, so far as may be, apply to application under sub-section (1).
