Section 5 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1980
5. Dismissal of suit or proceeding pending on the date of the publication of the Act.
- Every application under sub-section (4) of section 4 for dismissing a pending suit or proceeding for the recovery of any arrears of rent or for the eviction of a cultivating tenant for non-payment of any arrears of rent shall be in Form III. On receipt of the application, a notice in Form II shall be issued by the Court or 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.
