Section 3 in Tamil Nadu Cultivating Tenants (Special Provisions) Rules, 1984
3. Procedure for deposit of instalment of arrears of rent.
- Every cultivating tenant may deposit the instalments of arrear of rent due under sub-section (1) of section 5, or if the rent is payable in kind, its market value of the instalment as on the date of deposit to the account of the landlord under sub-section (1) of section 6 shall make an application in Form I and deposit the same before the competent authority.
