Section 15(4) in Tamil Nadu Agriculturists Relief Act, 1938
(4)Every tenant shall be at liberty to pay into Court any amount towards the rent due or claimed to be due by him for fasli 1347 or 1346 or both and thereupon the Court shall, after notice to the landholder, under tenure-holder, janmi or intermediary, as the case may be, apply the provisions of this Act and determine whether the whole or only a portion of the rent for the faslis aforesaid has been paid by the tenant, and also the extent of the remaining liability, if any, of the tenant for rent under the provisions of this Act.Explanation. - For the purposes of this sub-section, 'Court' shall mean the Collector referred to in section 209 (1) of the Tamil Nadu Estates Land Act, 1908 (Tamil Nadu Act I of 1908), or the Court referred to in section 3(b) of the Malabar Tenancy Act, 1929 (Tamil Nadu Act XIV of 1930), as the case may be.
