Section 4(7) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980
(7)If, before the date of the publication of the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Amendment Act, 1981 (Tamil Nadu Act 31 of 1981) any decree or order has been passed in any suit or proceeding-(i)for the recovery of any arrears of rent referred to in sub-section (6); or(ii)for the eviction of cultivating tenant for non-payment of any such arrears of rent,the Court or the 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 and the reduced rent and on the application of any person affected by such decree or order whether or not he was a party thereto vacate the decree or order in so far as such decree or order relates to such recovery or eviction.]
