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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(c) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972

(c)The Court in which, or the competent authority before which, the deposit is made shall cause notice of the deposit to be issued to the landlord and determine, after a summary enquiry, whether the amount deposited represents the correct amount of the current rent due from the cultivating tenant. If the Court or competent authority finds that any further sum is due, it shall direct the cultivating tenant to deposit the further sum within the period specified in clause (a)(ii). If the Court or competent authority adjudges .hat no further sum is due or if the cultivating tenant deposits with in the time referred to above, such further sum as is ordered by the Court or competent authority, the cultivating tenant shall be deemed to have paid the current rent for the purposes of this Act.