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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4) in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1984

(4)In any suit instituted on or after the date of the publication of this Act for the recovery of the arrears of rent mentioned in sub-section (1), the Court shall pass a decree for the payment of such instalments as would become payable under the provisions of sub-section (1).