Section 41(2) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(2)In any suit or proceeding for the recovery of any arrears of rent referred to in sub-section (1), the Court or authority concerned shall, upon deposit in the Court or before the authority, or upon proof by the ryot of the payment, of arrears of such rent for three fasli years, dismiss the suit or proceeding.
