Section 6 in Tamil Nadu Cultivating Tenants (Protection From Eviction) Act, 1989
6. Continuance of applications and suits and proceedings after the expiration of the Act.
- All applications for the eviction of a cultivating tenant under the Tenants Protection Act or under Chapter III of the Public Trusts Act, as the case may be, and all suits and proceedings stayed under this Act, shall, after the expiration of this Act, be proceeded with subject to the provisions of any law which may, then, be in force, from the stage which had been reached when the application, suit or proceeding was stayed.
