Section 5(2) in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1984
(2)Where in respect of a decree for the arrears of rent mentioned in sub-section (1) passed before the date of the publication of this Act, a cultivating tenant fails to make any one of the payments specified in sub-section (1), the decree holder shall be entitled to execute the decree in respect of the instalment which is in default.
