Section 4(6) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980
(6)[In any suit or proceeding pending on the date of the publication of the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Amendment Act, 1981 (Tamil Nadu Act 31 of 1981), for the recovery of any arrears of rent payable by a cultivating tenant to the landlord for the fasli year ending with the 30th June 1976 and for any previous fasli year, or for the eviction of a cultivating tenant for non-payment of any such arrears of rent, the court or competent authority shall if the cultivating tenant pays or deposits, or has paid or deposited, or is deemed to have paid or deposited, under this Act, the rent for the fasli year 1381, the rent for the fasli year 1382 anil the reduced rent, and on the application of the cultivating tenant, pass an order dismissing, without costs, the suit or proceeding in so far as such suit or proceeding relates to such recovery or eviction.] [Substituted by the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1981 (Tamil Nadu Act 31 of 1981).]
