Section 7 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1980
7. Payment or deposit of rent on or after the 1st July 1973.
- Every application for reopening the proceeding under sub-section (1) or sub-section (2) of section 5 shall be in Form V. On receipt of the application, a notice in Form 11 shall be issued by the Court or the competent authority, as the case may be, to the landlord intimating the deposit of the previous arrears and/or the reduced rent and fixing a date, time and place for an enquiry. On the date fixed or on any subsequent date to which the hearing may be adjourned, the Court or the competent authority may, after taking such evidence or making such enquiry as it thinks fit pass orders in accordance with the provisions of the Act.
