Section 5(1) in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1984
(1)Every cultivating tenant shall be entitled to pay the total amount of arrears of rent which accrued due to a landlord before the 30th June 1983 and is outstanding on the date of the publication of this Act, in four equal instalments without interest as specified below:(i)[ the first instalment, on or before the 15th November 1985; [Substituted by Tamil Nadu Cultivating Tenants (Special Provisions) Amendment Act, 1985 (Tamil Nadu Act 41 of 1985).](ii)the second instalment, on or before the 31st March 1986;(iii)the third instalment, on or before the 15th November 1986; and(iv)the fourth instalment, on or before the 31st March 1987.]
