Section 3(a) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(a)"competent authority" means-(i)in relation to a cultivating tenant as defined in the Tenants Protection Act, the Revenue Divisional Officer in whose jurisdiction the holding in question or part thereof is situate, or an officer of the Revenue Department not lower in rank than the Revenue Divisional Officer empowered by the State Government in this behalf; and(ii)in relation to a cultivating tenant as defined in the Public Trusts Act, the authorised officer;
