Section 5(3) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(3)The Court in which or the competent authority before which the deposit is made under sub-section (2) shall cause notice of the deposit to be issued to the landlord and determine after a summary enquiry, whether the amount deposited represents the correct amount of the current rent and the one-fourth of the arrears of rent due from the cultivating tenant. II the Court or the competent authority finds that any further sum is due towards such current rent or one-fourth of the arrears of rent, it shall allow the cultivating tenant to deposit the further sum within the period specified in that sub-section or within such further time as the Court or competent authority may allow which shall not in' any case exceed [four months] [Substituted for the words 'two months' by the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Second Amendment Act, 1991 (Tamil Nadu Act 25 of 1991).] from the 31st day of March 1991 specified in the said sub-section. If the Court or the competent authority adjudges that no further sum is due or if the cultivating tenant deposits within the time referred to above such further sum as is ordered by the Court or the competent authority, the cultivating tenant shall be deemed to have paid the current rent and the one-fourth of the arrears of rent within the due date for the purposes of this Act. If having to deposit a further sum, the cultivating tenant fails to do so within the time allowed by the Court or the competent authority, the land lord may proceed against such cultivating tenant under the Public Trusts Act or the Tenants Protection Act, as the case may be, for the current rent or one-fourth of the arrears of rent.
