Section 6 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980
6. [ Bar of proceedings for eviction or recovery of arrears of rent. [Substituted by Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980 (Tamil Nadu Act 37 of 1980).]
(1)No application shall be made for the eviction for non-payment of any arrears of rent payable to the landlord for the fasli year ending with the 30th June 1976 or for any previous fasli year, and no suit shall be filed for the recovery of such arrears-(i)against any cultivating tenant till the [30th June 1981];(ii)against the cultivating tenant who has paid or deposited the first instalment, of the rent for the fasli year 1381, the rent for the fasli year 1382 and the reduced rent, until the expiry of the period specified for the payment or deposit of the second instalment in sub-sections (2) and (4) of section 4;(iii)against the cultivating tenant who has paid or deposited the second instalment, of the rent for the fasli year 1381, the rent for the fasli year 1382 and the reduced rent, until the expiry of the period specified for the payment or deposit of the third instalments in the said sub-sections (2) and (4); and(iv)against the cultivating tenant in favour of whom further time has been granted by the Court or the competent authority under sub-section (5) of section 4, until the expiry of such time.(2)Subject to the provisions of sub-section (6) of section 4, all applications for the eviction of a cultivating tenant for non-payment of any arrears of rent referred to in sub-section (1) and all suits, proceedings in execution of decrees or orders and other proceedings pending before a Court or competent authority for the recovery of any such arrears of rent or for such eviction, shall stand stayed.(a)till the [30th June 1981] [Substituted by the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1981 (Tamil Nadu Act 31 of 1981).];(b)till the[31st March 1982] [ Substituted by the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1981 (Tamil Nadu Act 31 of 1981).], if the cultivating tenant has paid the second instalment, of the rent for the fasli year 1381, the rent for the fasli year 1382 and reduced rent within the time specified in sub-sections (2) and (4) of section 4;(c)till the 30th June 1982, if the cultivating tenant has paid the second instalment, of the rent for the fasli year 1381, the rent for the fasli year 1382 and the reduced rent within the time specified in the said sub-sections (2) and (4); and(d)till the expiry of further time, if any, granted by the Court or the competent authority under sub-section (5) of section 4.(3)All applications and all suits and proceedings stayed under this section shall, after the expiration of the time limit specified therein, be proceeded with against any cultivating tenant who has not paid or deposited or who is not 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, within the said time limit specified in sub-sections (2) and (4) of section 4, subject to the provisions of any law which may be then in force, from the stage which had been reached when the application, suit or proceeding was stayed.]
