Section 8 in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1968
8. Arrears barred by limitation not to be revived.
- Nothing in this Act shall be construed as reviving any claim for arrears of rent for any period before the 20th April 1968 if such claim is barred by limitation on the said date under any law for the time being in force.Explanation. - In computing the period of limitation in respect of any claim for arrears of rent for any period before the 20th April 1968, the period commencing op the 20th April 1966 and ending with the 19th April 1968 shall be excluded.
