Section 6(1) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980
(1)No application shall be made for the eviction for non-payment of any arrears of rent payable to the landlord for the fasli year ending with the 30th June 1976 or for any previous fasli year, and no suit shall be filed for the recovery of such arrears-(i)against any cultivating tenant till the [30th June 1981];(ii)against the cultivating tenant who has paid or deposited the first instalment, of the rent for the fasli year 1381, the rent for the fasli year 1382 and the reduced rent, until the expiry of the period specified for the payment or deposit of the second instalment in sub-sections (2) and (4) of section 4;(iii)against the cultivating tenant who has paid or deposited the second instalment, of the rent for the fasli year 1381, the rent for the fasli year 1382 and the reduced rent, until the expiry of the period specified for the payment or deposit of the third instalments in the said sub-sections (2) and (4); and(iv)against the cultivating tenant in favour of whom further time has been granted by the Court or the competent authority under sub-section (5) of section 4, until the expiry of such time.
