Section 5(1) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980
(1)If, on or after the 12th February 1973, any cultivating tenant has,-(i)made any payment, by way of rent, to the landlord; or(ii)deposited, by way of rent, in the Court or before the competent authority, to the account of the landlord,whether or not such payment or deposit was towards the discharge of any arrears of rent payable by a cultivating tenant to the landlord for the fasli year ending with the 30th June 1976 and for any previous fasli year, such payment or deposit shall be deemed to have been made towards the instalments, of the rent for the fasli year 1381, the rent for the fasli year 1382 or the reduced rent in the order specified in sub-sections (2) and (4) of section 4, notwithstanding anything to the contrary contained in any document or receipt, and in cases of payment through, or deposit before, the Court or the competent authority, it shall, on the application of the cultivating tenant, reopen the proceeding and pass an order that the rent so paid or deposited shall be deemed to have been paid or deposited towards the instalments, of the rent for the fasli year 1381, the rent for the fasli year 1382 or the reduced rent, in the order specified in the said sub-sections (2) and (4) of section 4.
