Section 6 in Tamil Nadu Cultivating Tenants (Protection From Eviction) Act, 1997
6. Continuance of application and suits and proceedings after the expiration of the Act.
- All application 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 other proceedings was stayed.
