Section 3 in Tamil Nadu Cultivating Tenants (Protection From Eviction) Act, 1997
3. Cultivating tenant not to be evicted on the ground that he is in arrear.
- During the continuance of this Act-(i)no application under the Tenants Protection Act or under Chapter III of the Public Trusts Act shall be made by or at the instance of a landlord or a public trust, for the eviction of a cultivating tenant from his holding or any part thereof on the ground that the cultivating tenant is in arrear with respect to the rent payable to the landlord or to the public trust, as the case may be;(ii)no cultivating tenant shall be evicted from his holding or any part thereof by or at the instance of the landlord or the public trust concerned whether in execution of a decree or order of a Court or otherwise on the ground that the cultivating tenant is in arrear with respect to the rent payable to the landlord or to the public trust, as the case may be.Explanation. - For the purposes of this section and section 4 and 7, "rent" means the total amount of arrears of rent accrued due to the landlord on or before the 30th day of June 1996 and outstanding on the date of the publication of this Act or rent payable for the fasli year ending with the 30th day of June 1997 or both.
