Section 4(2) in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1968
(2)Where in respect of a decree for the arrears of rent mentioned in sub-section (1) passed before the 20th April 1968, a cultivating tenant fails to make anyone of the payments specified in sub-section (1), the decree holder shall be entitled to execute the decree in respect of the instalment which is in default.
