Section 7 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1990
7. Application for the vacation of decree or order passed before the date of the publication of the Act for the recovery of the rent or for the eviction of a cultivating tenant.
- Every application for the vacation of the decree or order passed by the Court or the competent authority, as the case may be, under subsection (5) of section 5 or under sub-section (5) of section 7 shall be in Form II.
