Section 3(i) in Tamil Nadu Cultivating Tenants Protection Rules, 1955
(i)Every cultivating tenant desirous of depositing rent under section 3(3)(a) of the Act shall deposit the same with the Court or the Revenue Divisional Officer, as the case may be, and present to the Court or the Revenue Divisional Officer, an application in Form I, in person or through his authorised agent. In the absence of the presiding officer of the Court or the Revenue Divisional Officer, the rent shall be deposited with, and the application presented to, the Head Ministerial Officer of the office.
