Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(a) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972

(a)All arrears of rent payable by a cultivating tenant to the landlord and outstanding on the 30th June 1971 (hereinafter referred to as arrears of rent) shall be deemed to be discharged, whether or not a decree or order has been obtained therefor, if such cultivating tenant-
(i)has before the date of the publication of this Act paid to the landlord or deposited in the Court or before the competent authority, to the accounts of the landlord; or
(ii)pays or deposits in the manner specified in clause (b) within six months from the date of the publication of this Act; or
(iii)is deemed to have paid or deposited under this Act;